(1)Where any arrear of land revenue is due from any defaulter, the Collector may by order -(a)appoint, for such period as he may deem fit, a receiver of any movable or immovable property of the defaulter;(b)remove any person from the possession or custody of the property and commit the same to the possession, custody or management of the receiver;(c)confer upon the receiver all such powers as to bringing and defending suits and for the realization, management, protection, preservation and improvement of the property, the collection of the rents and profits thereof, the application and disposal of such rents and profits and the execution of documents, as the defaulter himself has, or such those powers as the Collector thinks fit.
