Section 13(5) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
(5)Where an order of confiscation of any property passed under Subsection (1) or Sub-section (3) or Sub-section (4) has become final in respect of the whole or any portion of such property, such property or the portion thereof, as the case may be, shall vest in the State Government free from all encumbrances.
