(2)If any property recovered by a conservator acting under subsection (1) is unclaimed or the person claiming it fails to pay the reasonable expenses incurred by the conservator under that subsection and a further sum of twenty per cent. of the amount of such expenses, the conservator may sell the property by public auction, if the property is of a perishable nature, forthwith, and, if it is not of a perishable nature, at any time not less than [two months] [Substituted by Act 55 of 1952, Section 2, for "six months ".] after the recovery thereof.
