Section 2(s) in Kerala Anti-Social Activities (Prevention) Act, 2007
(s)'property grabber' means a person who illegally takes possession, either for himself or on behalf of others, of any movable or immovable property belonging to Government or Government owned institutions or of any person and includes a person who creates illegal tenancies or lease or licence agreements or any other agreements, express or implied, in respect of such properties, or who knowingly gives financial aid to any person for taking illegal possession of such properties or construction of unauthorised structures thereon or who attempts to collect from any possessors of such properties, rent, compensation or other charges by criminal intimidation or who evicts or attempts to evict any such possessor by force without resorting the lawful procedure or who abets in any manner or doing of any of the above mentioned acts;
