Section 9(1) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
(1)When an order of confiscation of any materials, tools and conveyance has become final, such materials or a portion thereof, including the tools, vehicles, vessels and other conveyances, as the case may be, shall vest in the [Gridco] [Substituted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.] free from all encumbrances and the [Gridco] [Substituted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.], after fixing a reasonable valuation of the property, may dispose of the same in such manner as it deems proper.
