75. Power of Court to issue commissions.—
Subject to such conditions and limitations as may be prescribed,
the Court may issue a commission—
(a) to examine any person;
(b) to make a local investigation;
(c) to examine or adjust accounts; or
(d) to make a partition;
1
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(e) to hold a scientific, technical, or expert investigation;
1. Ins. by Act 104 of 1976, s. 26 (w.e.f. 1-2-1977).
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(f) to conduct sale of property which is subject to speedy and natural decay and which is in the
custody of the Court pending the determination of the suit;
(g) to perform any ministerial act.]
