Section 25 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
25. Disposal of seized property after appeal.
- When an order for the confiscation of any property has been passed under Section 20 or Section 22 and the period limited by Section 24 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 court 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 District Council free from all encumbrances.
