Section 9(4) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(4)Notwithstanding anything contained in sub-section (1) and (2) the giving or publication of any notice referred to therein shall not be necessary in respect of any property which is subject to speedy and natural decay, and the estate officer may, after recording such evidence as he may think fit, cause such property to be sold or otherwise disposed of in such manner as he may think fit.
