Section 5 in Assam Land Grabbing (Prohibition) Act, 2010
5. Penalty for other offence in connection with land grabbing.
- Whoever, with a view to grabbing land in contravention of the provisions of this Act or in connection with any such land grabbing, -(a)sells or allots, or offers or advertises for sale or allotment, or has in his possession for the purpose of sale or allotment, any land grabbed;(b)instigates or incites any person to commit land grabbing;(c)uses any land grabbed or causes or permits knowingly to be used, for purpose connected with sale or allotment; or(d)causes or procures or attempts to procure any person to do any of the above mentioned acts shall, on conviction be punished with imprisonment for a term not less than two years which may extend to five years and with fine which may extend to twenty five thousand rupees.
