Section 5 in Andhra Pradesh Land Grabbing (Prohibition) Act, 1982
5. Penalty for other offences 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 purposes, connected with sale or allotment, or(d)causes or procures or attempts to procure any person to do any of above mentioned acts, shall, on conviction, be punished with imprisonment for a term which shall not be less than six months but which may extend to five years and with fine which may extend to five thousand rupees.
