(1)In any case not covered by section 83 or 84, the Commissioner the Super-intendent 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 appear before himself or some other officer whom he appoints in this behalf and establish his claim within two months from the date of such proclamation.(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 two thousand and five hundred rupees, it may be forthwith sold by auction under the orders of the Commissioner the Superintendent or the Magistrate concerned, as the case may be, and the net proceeds of such sale shall be dealt with in the same manner as is hereinafter provided for the disposal of the said property.
