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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(5)(c) in Karnataka Land Grabbing Prohibition Act, 2011

(c)When a person is convicted of an offence of land grabbing attended by criminal force or show of force or by Criminal intimidation, and it appears to the Special Court that, by such force or show of force or intimidation, the land has been grabbed, the Special Court may if it thinks fit, order that possession of the same be restored after evicting by force, if necessary.