(4)Notwithstanding the provisions of Sub-section (3)-(a)the Custodian, when such action seems to him to be appropriate, publish the notice in any newspaper approved by the Board of Revenue or in the Official Gazette or by proclamation in the locality where the property is situate in the prescribed manner, and such publication shall be deemed to be sufficient for ail purposes; and(b)where the property is of a perishable nature the Custodian may, for reasons to be recorded in writing, dispense with the notice under Sub-section (3) or with the publication of the notice under Clause (a) and may dispose of the property by public auction and keep the proceeds in deposit and may deal with such deposit as if it were property taken charge of under this section.
