Section 4(2) in Andhra Pradesh Land Grabbing (Prohibition) Act, 1982
(2)Any person who, on or after the commencement of this Act, continues to be in occupation, otherwise than as a lawful tenant, of a grabbed land belonging to the Government, local authority, religious or charitable institution or endowment including a wakf, or other private person, shall be guilty of an offence under this Act.
