Section 69A(10) in The Transfer Of Property Act, 1882
(10)Application may be made, without the institution of a suit, to the court for its opinion, advice or direction on any present question respecting the management or administration of the mortgaged property, other than questions of difficulty or importance not proper in the opinion of the court for summary disposal. A copy of such application shall be served upon, and the hearing thereof may be attended by, such of the persons interested in the application as the Court may think fit.The costs of every application under this sub-section shall be in the discretion of the Court.
