Section 17(4) in The Orissa Money-lenders' Act, 1939
(4)Where the mortgagee is unable to ascertain or is in doubt as to who is the successor-in-interest, he shall make an application within the period allowed for delivery of possession to the Court which is competent to entertain a suit in respect of the mortgaged property for taking over possession and management of the property and custody of the documents whereupon the Court shall appoint a receiver and thereupon, the provisions contained in Order XL of the Code of Civil Procedure, 1908 (6 of 1908) shall, so far as may be, apply.
