(1)In any case not covered by section 83 or 84, the Commissioner, or the Magistrate concerned, as the case may be, shall issue a proclamation specifying the articles of which such property consists, and requiring any person who may have a claim thereto [to appear before himself or some other officer whom he appoints in this behalf within three months from the date of such proclamation and establish his claim within a period not exceeding three months after such appearance:Provided that the Commissioner, the Magistrate or the concerned Officer, may, in any appropriate case, for reasons to be recorded in writing, extend the said period of three months for establishment of the claim by such further period and subject to such conditions as he may deem fit.] [This portion was substituted for the portion beginning with the words 'to appear before' and ending with the words of such proclamation' by Gujarat 16 of 1978, section 14(1).](2)Power to sell perishable property at once:-If the property, or any part thereof, is subject to speedy and natural decay, or consists of live-stock, or if the property appears to be of less value than [fifty rupees] [These words were substituted for the words 'five rupees', by Gujarat 16 of 1978, section 14(2).], it may be forthwith sold by auction under the orders of the Commissioner, or the Magistrate concerned, as the case may be, and the net proceeds of such sale shall be dealt within the same manner as is hereinafter provided for the disposal of the said property.
