Section 75 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
75. Power of Court to issue commission.
- Subject to such conditions and limitations as may be prescribed, the Court may issue a commission(a)to examine any person;(b)to make a local investigation;(c)to examine or adjust accounts; or(d)to make a partition;(e)[ to hold a scientific, technical, or expert investigation; [Inserted by Act No. XI of 1983, section 22 (w.e.f. 15-8-1983).](f)to conduct sale of property which is subject to speedy and natural decay and which is in the custody of the Court pending the determination of the suit;(g)to perform any ministerial act].
