Section 2(xi) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014
(xi)"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 license or 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 unauthorized structures thereon or who attempts to collect from any possessors of properties, rent compensation or other charges by criminal intimidation or who evicts or attempts to evict any such possessors by force without resorting to the lawful procedure or who abets in any manner such activities.
