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[Cites 0, Cited by 0] [Section 58I] [Entire Act]

Union of India - Subsection

Section 58I(3) in The Wild Life (Protection) Act, 1972

(3)Where the competent authority records a finding under this section to the effect that any property is illegally acquired property, it shall declare that such property shall, subject to the provisions of this Chapter stand forfeited to the State Government free from all encumbrances.