Section 32(2) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(2)[ When an order for the confiscation of any property has been passed under section 28 or 30 as the case may be, and the period limited by section 32 for an, appeal from such order has been 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 incumbrances.] [Section 33 renumbered as sub-section (2) and sub-section (6) inserted by Act XL of 1966, Section 17.]
