receiver
noun | \ ri-ˈsē-vər \ | re·ceiv·er
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: an officer charged with receiving tax payments or returns and other related duties (as the maintenance of tax rolls)
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: a person appointed by the court to hold in trust and administer property in litigation; especially : one appointed to administer, conserve, rehabilitate, or liquidate the assets of an insolvent corporation for the protection or relief of creditors — compare conservator, liquidator : one appointed to administer, conserve, rehabilitate, or liquidate the assets of an insolvent corporation for the protection or relief of creditors — compare conservator, liquidator