Section 48 in The Orissa Public Demands Recovery Rules, 1963
48. Powers of a receiver.
- A receiver appointed under Rules 44 and 45 shall have all such powers, as to bringing in and defending suits and for the realisation, management, protection and preservation 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 owner himself has, or such of those powers as the Certificate Officer thinks fit.
