63. Appeal from orders under Section 59, 60 or 61.
- The officer who made the seizure under Section 56 or any of his official superiors, or any person claiming to be interested in the property so seized may, within one month from the date of any order passed under Section 59, Section 60 or Section 61 prefer an appeal to the Court to which orders made by such Magistrate are ordinarily appealable, and the order passed on such appeal shall be final.
