- When an order for the confiscation of any property has been passed under section 55, or section 57 and the period limited by section 59 for presenting an appeal from such order has elapsed, and no such appeal has been presented or when, on such an appeal being presented the Appellate Cow t confirms such order in respect of the whole or a portion of such property, such property or portion, as the case may be, shall vest in the Government free from all encumbrances.
