60. Property when to vest in [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).].
- [(1) Property ordered to be confiscated by an authorised officer under Section 52 shall, subject to the orders passed in appeal under Section 52-A or in revision under Section 52-B, vest in the State Government free from all encumbrances upon the conclusion of the proceedings under Section 52-B:Provided that such vesting shall take effect-(i)where no appeal is preferred under Section 52-A, on the expiry of the period specified for preferring appeal under Section 52-A; and(ii)where final order is passed by the Appellate Authority under Section 52-A but no revision is preferred under Section 52-B, on the expiry of the period specified for preferring revision under Section 52-B.](2)[] [Renumbered by Act No. 15 of 2013, dated 9.4.2013.] When an order for the confiscation of any property has been passed under Section 55 or Section 57 as the case may be, and the period limited by Section 59 for an appeal from such order has elapsed, and no such appeal has been preferred or when, on such an appeal being preferred, the Appellate Court confirms such order in. respect of the whole or portion of such property, such property or such portion thereof, as the case may be, shall vest in the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] free from all encumbrances.
