Report No. 26

114. Warrants of insolvency courts.-(1) A warrant of arrest issued by the court may be executed in the same manner and subject to the same conditions as a warrant of arrest issued under the Code of Civil Procedure, 1908 (5 of 1908), may be executed.

(2) A warrant to seize any part of the property of any insolvent issued by the court under sub-section (1) of section 61 shall be in the form prescribed and may be executed in the same manner and subject to the same conditions as a warrant of attachment of movable property issued under the said Code may be executed.

(3) A search-warrant issued by the court under sub section (2) of section 61 may be executed in such manner and subject to such conditions as may be prescribed.

[New] [Cf. section 100, P.T.A.]