(2)[ When an order of confiscation of any property passed under Section 56 has become final under that section in respect of the whole or any portion of the property, such property or the portion thereof, as the case may be, shall vest in the State Government free from all encumbrances.] [Added by Orissa Act 9 of 1983-See O.G.E. No. 444/D/18.4.1983.]
