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[(e) to hold a scientific, technical, or expert investigation;
(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.]
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1. Ins. by Act No. 104 of 1976, sec. 26 (w.e.f. 1-2-1977).
