58. Appeal from orders under Sections 51, 54, 55, or 56.
- The Officer who made the seizure under Section 51 or any of his official superiors, or any person claiming to be interested in the property so seized, may, within one month from the date of any order passed under Section 54, Section 55 or Section 56, appeal therefrom to the Court to which order made by such Magistrate are ordinarily appealable and the order passed on such appeal shall be final.
