56. Vesting of confiscated property in State Government.
- When an order for the confiscation of any property has been passed under Section 51 or Section 53, and the period limited by Section 55 for presenting an appeal from such order has elapsed, and no such appeal has been presented, or when on such an appeal being presented, the Appellate Court confirms such order in respect of the whole or portion of such property, as the case may be, shall vest in the State Government free from all incumbrances.
