59. Appeal from order under Section 55, Section 56 or Section 57.
- Any person claiming to be interested in property seized under Section 52 may within one month from the date of any order passed under Section 55. or Section 57, present an appeal therefrom the which may be disposed of in the manner provided by [Section 419, Code of Criminal Procedure, 1898] [Now see to Section 382 of Code of Criminal Procedure, 1973 (2 of 1974).].
