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Union of India - Section
Section 60 in Indian Forest Act, 1927
60. Property when to vest in Government. - When an order for the confiscation of any property has been passed under section 55 or section 57, as the case may be, and the period limited by section 59 for 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 Government free from all incumbrances.
| [Goa].- In Section 60, for confiscation, substitute confiscation and forfeiture.Goa Act 2 of 1990, Section 4 (w.e.f. 29-3-1990).[Himachal Pradesh].- In its application to the State of Himachal Pradesh, for Section 60, substitute the following section, namely:60.When an order for confiscation of any property has been passed under section 52-A or section 55 or section 57, as the case may be, or where on revision application made under section 59-A such order for confiscation has not been set aside, and the period limited by section 59 for 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 orders in respect of the property or a portion of such property, such property or such portion thereof, or if it has been sold under sub-section (3), of section 52-A, the sale proceeds thereof, as the case may be, shall vest in the State Government free from all encumbrances.H.P. Act 15 of 1991, Section 10 (w.e.f. 24-7-1991).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, renumber Section 60 as sub-S. (2) thereof and before sub-S. (2) as so renumbered, insert the following sub-section (1), namely:(1) Property ordered to be confiscated by an Authorised Officer under section 52, subject to result of proceedings before Appellate Authority on presentation of appeal or uponsuo motuaction, under section 52-A, later on revision before Court of Sessions under section 52-B, shall, upon conclusion of proceedings in revision, vest in the Government free from all encumbrances:Provided that such vesting shall take effect(a) where no appeal is preferred or nosuo motuaction is taken, before or Appellate Authorityon expiry of period specified for preferring appeal or for takingsuo motuaction under section 52-A, whichever is later;(b) where final orders are passed by Appellate Authority under section 52-A, but no revision preferred under section 52-Bon expiry of period specified for submitting petition for revision under section 52-B.M.P. Act 25 of 1983, Section 7 (w.e.f. 1-11-1983).[Maharashtra].- In its application to the State of Maharashtra, in Section 60, for confiscation, substitute forfeiture.Maharashtra Act 7 of 1985, Section 14 (w.e.f. 1-6-1985).[Uttaranchal].- In its application to the State of Uttaranchal, Section 60 shall be renumbered as sub-S. (1) thereof and after sub-S. (1), as so renumbered, insert the following sub-section, namely:(2) When an order for confiscation has been passed under section 52-A and the period of limitation for an appeal or revision has elapsed and no appeal or revision has been preferred or when on appeal or revision the order for confiscation for whole or a portion of the property has been confirmed, the property or such portion, as the case may be, shall vest in the State Government free from all encumbrances.Uttaranchal Act 10 of 2002, Section 12.[Uttar Pradesh].- In its application to the State of Uttar Pradesh, Section 60 shall be renumbered as sub-S. (1) thereof and after sub-S. (1), as so renumbered, insert the following sub-section, namely:(2) When an order for confiscation has been passed under section 52-A and the period of limitation for an appeal or revision has elapsed and no appeal or revision has been preferred or when on appeal or revision the order for confiscation for whole or a portion of the property has been confirmed, the property or such portion, as the case may be, shall vest in the State Government free from all encumbrances.U.P. Act 1 of 2001, Section 12 (w.e.f. 16-4-2001). |