Section 24 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
24. Property when to vest in Government
(1)When an order for confiscation of any property has been passed under Section 20 or Section 22, as the case may be, and the period limited by Section 23 for filing an appeal from such order has elapsed, and no such appeal been preferred or when, on such an appeal being preferred, the appellate Court confirms such order in respect of the whole or a portion of such property, such property or such portion thereof, as the case may be, shall vast in the Government free from all encumbrances.(2)When an order of confiscation or any property passed under Section 16 has become final under that section in respect of the whole or any portion of the property, such property or the portion thereof at the case may be, shall vest in the Government free from all encumbrances.
