Section 36C(3) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(3)Notwithstanding the provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974), 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 interest of the property.
