57. Vesting of confiscated property in the State Government.
- When an order for the confiscation of any property has been passed under Section 52 or Section 54 and the period limited by Section 51 for presenting an appeal from such order has elapsed, and no such appeal being presented, or when such an appeal has been presented the Appellate Court confirms such order in respect of the whole or a portion of such property, such property or portion, as the case may be, shall vest in the State Government free from all encumbrances.
