1 [27. Confiscation of property if no claimant appears.-- (1) If no person shall within the period allowed claim such property, or the proceeds thereof, if sold, it may, if not already sold under sub-section (2) of the last preceding section, be sold under the orders of the Magistrate of the district. (2) The sale-proceeds of property sold under the preceding sub-section and the proceeds of property sold under section 26 to which no claim has been established shall be 2 [ at the disposal of the 3 [State] Government.]]Open in Lexace · Ask the AI about this section
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