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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(1) in Assam Land Grabbing (Prohibition) Act, 2010

(1)Every Special Tribunal shall have power to try all cases arising out of any alleged act of land grabbing, or with respect to the ownership and title to, or lawful possession of the land grabbed whether before or after the commencement of this Act.