Section 17F in Kerala Anti-Social Activities (Prevention) Act, 2007
17F. Confiscated material object to be vested in Government.
An order passed under this Act for confiscation of any material object and conveyance used for carrying it, if any, shall become final after the final decision of the Government confirming the detention order relating to such material object, after the expiry of the period of filing appeal under sub-section (2) of section 17A and, if an appeal is filed, after the decision thereon and also after other legal proceedings, if any, and thereafter the material object and other conveyance so confiscated shall vest in the Government free from all encumbrances and the District Magistrate shall pass an order entrusting the possession of the same with any officer not below the rank of a Tahsildar, as he deems fit.
