Section 32 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
32. Appeal from orders under section 28, 29 or 30.
- The officer who made the seizure under section 26 or any of his official superiors or any person claiming to be interested in the property so seized, may, within the period ordinarily allowed for appeals from the orders of such [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] appeal from any orders passed under section 28, 29 or 30 to the Court to which, orders made by such [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] are ordinarily appealable ; and the order passed on such appeal shall or shall not be final according to law relating to criminal procedure for the time being in force in the State.[33. Property when to vest in State. - (1) Property ordered to be confiscated by an Authorised Officer under section 26, subject to the result of revision before Court of Sessions under section 26-B shall upon conclusion of proceedings in revision vest in the Government free from all encumbrances after the expiry of specified period of revision.] [Section 33 renumbered as sub-section (2) and sub-section (6) inserted by Act XL of 1966, Section 17.](2)[ When an order for the confiscation of any property has been passed under section 28 or 30 as the case may be, and the period limited by section 32 for an, appeal from such order has been 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.] [Section 33 renumbered as sub-section (2) and sub-section (6) inserted by Act XL of 1966, Section 17.]
