(1)Any person aggrieved by such confiscation order, made under section 336 may, within one month from the date of communication to him of such order, appeal against it to the Principal Judge of the District in which such property is seized or attached.(2)On such appeal, the Principal Judge may, after giving an opportunity to the appellant and the respondent to be heard, direct the order to be stayed pending disposal of the appeal, or may modify, alter or annul the order and make any further order that he may think proper in the matter.
