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State of Assam - Section

Section 3 in Assam Land Grabbing (Prohibition) Act, 2010

3. Land Grabbing to be unlawful.

- Land grabbing in any form is hereby declared unlawful and any act connected with or arising put of land grabbing shall be a cognizable offence under the Code of Criminal Procedure, 1973 (Act 2 of 1974) and punishable under this Act.