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State of Kerala - Section

Section 67H in Abkari Act, 1 of 1077

67H. [ Property confiscated when to vest in Government. [Inserted by Act 24 of 1975.]

- When an order for confiscation of any property has been passed under Section 67B or Section 67E or Section 67F and such order has become final in respect of the whole or any portion of such property, such property or portion thereof, as the case may be, shall vest in the Government free from all encumbrances.]