Section 4(5) in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
(5)When a notice referred to in sub-section (4) is published in the Official Gazette and the person referred to in the said sub-section does not claim the property specified in such notice within the period specified therein, the same may be sold by public auction in the manner prescribed under the orders of the competent authority.
