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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(d) in Andhra Pradesh Land Grabbing (Prohibition) Act, 1982

(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.