Section 11 in The Chennai City Civil Court Act, 1892
11. Appointment of Receivers.
- The powers conferred by Chapter XXXVI of the Code of Civil Procedure [Central Act XIV of 1882] [See now the Code of Civil Procedure, 1908 (Central Act V of 1908).] on High Courts and District Courts as to the appointment of Receivers, may be exercised by the City Court or any Judge thereof.
