Section 8(8) in Assam Land Grabbing (Prohibition) Act, 2010
(8)Every case under sub-section (t) shall be disposed of by the Special Tribunal as far as possible within a period of twelve months from the date of institution of the case before it and a proceeding under sub section ( 6 ) shall be disposed of as far as possible within a period of six months from the date of framing of the charges against the person or persons responsible for alleged commission or abetment of the offence punishable under this Act.
