(2)If after reasonable inquiry it appears to the Executive Officer that there is no owner or occupier to whom notice can be given under any section in this Chapter, he may himself take such order with the property mentioned in such section may appear to him to be necessary and may recover the expense incurred by the sale of such property, not being land, or of any portion thereof.Chapter-XIX Industries and Factories (Including Dangerous and Offensive Trades, Occupation or Proceeds)
