Section 410 in The Jammu and Kashmir State Ranbir Penal Code, 1989
410. Stolen property.
- Property, the possession whereof has been transferred by theft, or by extortion, or by robbery, and property which has been criminally misappropriated or in respect of which criminal breach of trust has been committed, is designated as "stolen property", whether the transfer has been made, or the misappropriation or breach of trust has been committed, within or without [the State] [Substituted by A.L.O. 2008 for 'British India'.], But, if such, property subsequently comes into the possession of a person legally entitled to the possession thereof, it then ceases to be stolen property.
