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[Cites 0, Cited by 0] [Section 7(5D)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(5D)(iii) in Andhra Pradesh Land Grabbing (Prohibition) Act, 1982

(iii)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 of any person has been grabbed, the Special Court may if it thinks fit, order that possession of the same be restored to that person after evicting by force, if necessary, any other person who may be in possession of the property.