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State of Madhya Pradesh - Section

Section 60 in The Indian Forest Act, 1927

60. Property when to vest in Government.

- [(1) Property ordered to be confiscated by an authorised officer under Section 52, subject to result of proceedings before appellate authority on presentation of appeal or upon 'suo motu' action under Section 52-A and later on revision before Court of Sessions under Section 52-B, shall upon conclusion of proceedings in revision vest in the Government free from all encumbrances :Provided that such vesting shall take affect-
(a) where no appeal is preferred or no 'suo motu' action is taken,before an appellate authority on expiry of period specified for preferring appeal or fortaking 'suo motu' action under Section 52-A whichever is later;
(b) where final orders are passed by appellate authority underSection 52-A, but no revision is preferred under Section 52-B on expiry of period specified for submitting petition forrevision under Section 52-B.]
[Inserted by Section 7 of M.P. Act No. 25 of 1983.]
(2)[] [Renumbered by Section 7 of M.P. Act No. 25 of 1983.] 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 a portion of such property, such property or such portion thereof, as the case may be, shall vest in the Government free from all encumbrances.