(1)Where an order of confiscation of any property passed under sub section (2-A) or sub section (2-D) of section 44 has become final in respect of the whole or any portion of such property, such property or the portion thereof as the case may be, shall vest in the Government free from all encumbrances.(2)Where an order for the confiscation of any property was passed under section 45 or section 47 and the period limited by section 49 for presenting an appeal from such order has elapsed, and no such appeal was presented, or where, on such an appeal being presented, the appellate court confirms such order in respect of the whole or a portion of such property, such property of portion, as the case may be , shall vest in the Government free from all encumbrances.
