Section 4(3) in Assam Land Grabbing (Prohibition) Act, 2010
(3)Whoever contravention the provisions of sub-section (1) or sub-section (2) shall be guilty of an offence punishable under this Act and 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.
