(2)On receipt of such report, the Central Government may make an application to the High Court for a direction for the sale to any citizen of India [or any ] [ Inserted by Act 68 of 1993, Section 3 (w.r.e.f. 27.10.1993).][company or body or co-operative society] [ Substituted by Act 68 of 1993, Section 4, for " company or any co-operation society" (w.r.e.f. 27.10.1993).][which satisfies the requirements specified in clause (b) or, as the case may be, clause (c) of section 21] [ Substituted by Act 43 of 1981, Section 6, for " or any company, which satisfies the requirements specified in clause (b) of Section 21" (w.e.f. 28.9.1981).] of the property so transmitted.
