Section 2(i) in Rajasthan Prevention of Anti-Social Activities Act, 2006
(i)"property grabber" means a person who illegally takes possession of any land situated within the urban limits of any district Head Quarters not belonging to himself but belonging to Government, local authority or any other person or who illegally enters into or creates illegal tenancies or leave and licence agreements or any other agreements in respect of such land or who constructs any structure thereon for sale or hire or gives such land to any person on rental or leave and licence basis for construction of any structure thereon or use and occupation or who knowingly gives financial aid to any person for taking illegal possession of such land or for construction of any structure thereon or who collects or attempts to collect from any occupiers of such land rent, compensation or other charges by criminal intimidation or who evicts or attempts to evict any such occupiers by force without resorting to the lawful procedure or who abets in any manner it he doing of any of the above mentioned things;
