76. Confiscation of property when no claimant comes forward.
(1)If no person within such period establishes his claim on such property or if the same has not already been sold off under sub-section (2) of previous preceding section and if it is sold, such a sale shall be made under the order of the District magistrate.(2)The proceeds of property sold under preceding section and the proceeds of the property sold, whose claim could not be established, shall be dealt with in such a manner as prescribed by the Government.
