Section 4(7) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(7)The functionary of the Corporation, as referred to in subsection (6), may make such orders as he deems fit for the proper custody of the property seized or attached, pending the conclusion of confiscation proceedings, and, if the property is a subject to speedy and natural decay, or it is otherwise expedient so to do, such functionary may order it to be sold or otherwise disposed of.
