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Union of India - Section

Section 58Y in The Wild Life (Protection) Amendment Act, 2002

58Y. Punishment for acquiring property in relation to which proceedings have been taken under this Chapter.- Any person who knowingly acquires, by any mode whatsoever, any property in relation to which proceedings are pending under this Chapter shall be p nishable with imprisonment for a term which may extend to five years and with fine which may extend to fifty thousand rupees.'.