59. Appeal from orders under sections 55, 56 and 57.
- The officer who made the seizure under section 52 or any of his official superiors or any person claiming to be interested in the property so seized, may, Within two months from the date of any order passed under section 55, section 56 or section 57, present an appeal therefrom, which may be disposed of in the manner provided by section 520 of the Code of Criminal Procedure, 1898.
