LexSection 20C — Expeditious disposal of suits.
The Specific Relief Act, 1963
1 [20C. Expeditious disposal of suits. -- Notwithstanding anything contained in the Code of Civil Procedure, 1908 (5 of 1908), a suit filed under the provisions of this Act shall be disposed of by the court within a period of twelve months from the date of service of summons to the defendant: Provided that the said period may be extended for a further period not exceeding six months in aggregate after recording reasons in writing for such extension by the court.]Open in Lexace · Ask the AI about this section