Section 5 in Karnataka Land Grabbing Prohibition Act, 2011
5. Penalty for other offences in connection with land grabbing
Whoever, with a view to grabbing land in contravention of the provisions of this Act or in connection with any such land grabbing,-(a)sells or allots, or offers or advertises for sale or allotment, or has in his possession for the purpose of sale or allotment any land grabbed;(b)instigates or incites any person to commit land grabbing;(c)uses any land grabbed or causes or permits knowingly to be used for purposes, connected with sale or allotment; or(d)enters into an agreement for construction of any structure or buildings on such land;(e)causes or procures or attempts to procure any person to do any of above mentioned acts; shall, on conviction, be punished with imprisonment for a term which shall not be less than one year but which may extend to three years and with fine which may extend to twenty five thousand rupees.
