Section 14(3) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(3)Notwithstanding the provisions of the Code, the District Magistrate may, in lieu of surety, appoint an administrator who shall have all the powers to administer the property as he deems fit in the best interests of the property.
