75. Power of Court to issue commissions .-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;(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.]
