Section 13 in Assam Land Grabbing (Prohibition) Act, 2010
13. Appeal.
(1)Any person, aggrieved by the Judgment and order (not being an interlocutory' order) of the Special Tribunal, may prefer an Appeal before the Special Court on any question of law or of fact. Notwithstanding anything to the contrary contained in the Limitation Act, 1963, (Act No. XXXVI of 1963) an appeal under this section shall be preferred it within a period of sixty days from the date of passing of the Judgment and order by the Special Tribunal.(2)Separate Appeal shall lie against the respective Judgment and order of the Special Tribunal passed in respect of the civil proceeding as well as in criminal proceedings respectively under this Act and the period of sixty days shall be reckoned from the respective date of Judgement and order passed in each of the proceedings.(3)The Special Court shall dispose of the appeal within a period of six months from the date of filing the appeal and forward a copy of the order to the concerned Special Tribunal under whose jurisdiction the grabbed land is situated for their taking necessary action, if any.
