Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 44] [Entire Act]

State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Land Grabbing (Prohibition) Act, 1982

3. Land Grabbing to be unlawful

Land grabbing in any form is hereby declared unlawful; and any activity connected with or arising out of land grabbing shall be an offence punishable under this Act.