Section 2(j) in The Puducherry Prevention Of Anti-Social Activities Act, 2008
(j)“property grabber” means a person, who illegally takes possession of any immovable property (whether belonging to Government, local authority or any other person) or enters into, or creates illegal tenancies or lease or agreements or any other agreement in respect of such property; or who constructs unauthorized structures on such property for sale or hire, or gives such property to any person on rental or lease or license basis for construction or use and occupation of unauthorized structures or who knowingly gives financial aid to any person for taking illegal possession of such property, or for construction of unauthorized structures, or who collects or attempts to collect from any occupier of such property, rent, compensation or other charges by criminal intimidation or who evicts or attempts to evict any such occupier by force without resorting to the lawful procedure; or who abets in any manner the doing of any of the above-mentioned things;
