- [(1)] [Re-numbered by Orissa Act 9 of 1983 - See O.G.E. No. 444D/18.4.1983.] When an order for the confiscation of any property has been passed under Section 59 or Section 61, as the case may be, and the period limited by Section 63 for filing 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 State Government free from all encumbrances.(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.]
