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[Cites 0, Cited by 242] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(g) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(g)wrongfully dispossesses a member of a Scheduled Caste or a Scheduled Tribe from his land or premises or interferes with the enjoyment of his rights, including forest rights, over any land or premises or water or irrigation facilities or destroys the crops or takes away the produce therefrom.