Section 58I(2) in The Wild Life (Protection) Amendment Act, 2002
(2)Where the competent authority is satisfied that some of the properties referred to in the show cause notice are illegally acquired properties but is not able to identify specifically such properties, then, it shall be lawful for the competent authori y to specify the properties which, to the best of its judgment, are illegally acquired properties and record a finding accordingly under sub- section (1) within a period of ninety days.
