59. Property when to vest in the [State] [Substituted by A.L.O.] Government.
- When an order for the confiscation of any property has been passed under Section 54, or Section 56, as the case may be, and the period limited by Section 58 for an appeal from such order has elapsed and no such appeal has been preferred or when, on such appeal being preferred, the appellate court confirms such order in respect of the whole or portion of such property, such property or such portion thereof, as the case may be, shall, save as otherwise provided in sub-section (3) of Section 42, vest in the [State] [Substituted by A.L.O.] Government free from all encumbrances.
