87. In default of claim, Property to be at disposal of State Government.
- If no person [appears within the period specified in the proclamation under sub-section (1) of section 85 and establishes his claim to the property within the period specified in the said sub-section (1)] [This portion was substituted for the words 'establishes his claim to such property within the period specified in the proclamation', by Gujarat 16 of 1978, section 15.] it shall be at the disposal of the State Government, and property, or such part thereof as has not already been sold under sub-section (2) of section 85, may be sold by auction under the orders of the Commissioner or the Magistrate concerned, as the case may be.
