Section 207 in The Jammu and Kashmir State Ranbir Penal Code, 1989
207. Fraudulent claim to property to prevent its seizure as forfeited or in execution.
- Whoever fraudulently accepts, receives or claims any property or any interest therein, knowing that he has no right or rightful claim to such property or interest, or practises any deception touching any right to any property or any interest therein, intending thereby to prevent that property or interest therein from being taken as a forfeiture or in satisfaction of a fine, under a sentence which has been pronounced, or which he knows to be likely to be pronounced, by a Court of Justice or other competent authority, or from being taken in execution of a decree or order which has been made, or which he knows to be likely to be made by a Court of Justice in a civil suit, shall be punished with imprisonment of either description for a term which may extend to [two years] [Substituted by Act III of 1967.], or with fine, or with both.
