Section 24(1) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
(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.
