Report No. 26
Chapter XII
Appeal and Review
115. Appeal to court against Official Assignee.-If the insolvent or any of the creditors or any other person is aggrieved by any act or decision of the Official Assignee, he may appeal to the court, and the court may confirm, reverse or modify the act or decision complained of, and make such order as it thinks just:
Provided that no appeal under this section shall be entertained after the expiration of twenty-one days from the date of the act or decision complained of.
[Section 68, P.A.] [Cf. section 86, P.T.A. and section 101, part, P.T.A.]