71F. Property confiscated when to vest in Government.
- When an order for confiscation of any property has been passed under section 71A or section 71C [or section 71D] [Inserted by Act 1 of 1981 w.e.f. 23.2.1981.] and such order has become final in respect of the whole or any portion of such property, such property or portion thereof, [or if it has been sold under sub-section (3) of section 71A, the sale proceeds thereof] [Inserted by Act 1 of 1981 w.e.f. 23.2.1981.] as the case may be, shall vest in the State Government free from all encumbrances.] [Inserted by Act 1 of 1981 w.e.f. 23.2.1981.]
