Section 74(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)Where it appears to the Revenue Court to be just and convenient, it may by order-(a)appoint a receiver of any property which is attached or has been attached by its order;(b)remove any person from the possession or custody of such property;(c)commit such property to the possession, custody or management of the receiver; and(d)confer upon the receiver all such powers, for the realization, management, protection, preservation and improvement of such 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 owner himself has, or such of those powers as the Revenue Court thinks fit.
