Section 9 in The East Punjab Damaged Areas Act, 1949
9. Power to sell salved property in certain cases.
(1)The [State] Government or any authority empowered in this behalf by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1959.] Government may, by general or special order, direct that any salved property which is subject to speedy or natural decay and an entry relating to which has been incorporated in the record prepared under the last preceding section shall be sold.(1)The details of any such sale including the price fetched by the property sold shall be incorporated in the said record.
