Section 19(24) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(24)The application made to the Tribunal under sub-section (1) or sub-section (2) shall be dealt with by it as expeditiously as possible and [every effort shall be made by it to complete the proceedings in two hearings, and] [Substituted by Act No. 44 of 2016.] to dispose of the application finally within one hundred and eighty days from the date of receipt of the application.
