Section 2(m) in Kerala Anti-Social Activities (Prevention) Act, 2007
(m)'hired ruffian' means any person who receives pecuniary consideration in cash or kind for use of unlawful force either by himself or through any person for causing injury to any person or for criminally intimidating any person or for damaging any property belonging to any other person or for illegally dispossessing any person from any movable or immovable property in his possession;
