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 1 *** 2 ***criminal breach of trust has been committed, is designated as “stolen property”, 3 [whether the transfer has been made, or the misappropriation or breach of trust has been committed, within or without 4 [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.
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1. The word “the” rep by Act 12 of 1891, s. 2 and the First Sch.
2. The words “offence of” rep by Act 8 of 1882, s. 9.
3. Ins. by s. 9, ibid
4. The words “British India” have successively been subs. by the A. O. 1948, the A. O. 1950 and Act 3 of 1951, s. 3 and the Sch., to read as above.
