Report No. 26
Table B
Showing the Provision in the Presidency-Towns Insolvency Act, 1909, and the Corresponding Provision, if any, in Appendix I.
Provision in the Presidency-towns Insolvency Act, 1909 |
Corresponding provision in Appendix I |
| Section 1, P.T.A. | 1 |
| Section 2, P.T.A. | 2 |
| Section 3, P.T.A. | 97 |
| Section 4, P.T.A. | 110(1), part |
| Section 5, P.T.A. | 110(1), part |
| Section 6(1), P.T.A. | 110(2) |
| Section 6(2), P.T.A. | 110(3) |
| Section 6(3), P.T.A. | 110(4) |
| Section 7, main para., P.T.A. | 99(1), main para. |
| Section 7, proviso, P.T.A. | 99(1), second proviso. |
| Section 8(1), P.T.A. | 118 |
| Section 8(2)(a), P.T.A. | 117, part |
| Section 8(2)(b), P.T.A. | 117, part |
| Section 9, main para., P.T.A. | 3(1) |
| Section 9, Expl., P.T.A. | 3, Expl. |
| Section 10, P.T.A. | 4 |
| Section 11 P.T.A. | 98, part |
| Section 12(1), P.T.A. | 5(1) |
| Section 12(2), P.T.A. | 5(2) |
| Section 13(1), P.T.A. | 8 |
| Section 13(2), P.T.A. | 15, part |
| Section 13(3), P.T.A. | Omittedl |
| Section 13(4), P.T.A. | 16(1) |
| Section 13(5), P.T.A. | 16(2) |
| Section 13(6), P.T.A. | 16(3) |
| Section 13(7), P.T.A. | 16(4) |
| Section 13(8), P.T.A. | 103, part |
| Section 14, P.T.A. | 6 |
| Section 15(1), part, P.T.A. | 15, part |
| Section 15(1), part, P.T.A. | 7(1) |
| Section 15(1), part, P.T.A. | 17(2) |
| Section 15(2), P.T.A. | 103, part |
| Section 15(3), P.T.A. | 14(1), part |
| Section 16, P.T.A. | 9 |
| Section 17, main para., P.T.A. | 19, part |
| Section 17, proviso, P.T.A. | 19, part |
| Section 18(1), P.T.A. | 20, part |
| Section 18(2), P.T.A. | 20(2), part |
| Section 18(3), P.T.A. | 20, part |
| Section 18A, P.T.A. | 102 |
| Section 19, P.T.A. | 95 |
| Section 20, P.T.A. | 22 |
| Section 21(1), P.T.A. | 30(1)(2)(3) |
| Section 21(2), P.T.A. | 30(5) |
| Section 22, P.T.A. | 31 |
| Section 23(1), P.T.A. | 32(1) |
| Section 23(2), P.T.A. | 32(6) |
| Section 23(3), P.T.A. | 32(2) |
| Section 24(1), P.T.A. | 27(1) |
| Section 24(2), P.T.A. | 27(2) |
| Section 24(3), P.T.A. | 27(3) |
| Section 24(4), P.T.A. | 27(4) |
| Section 25(1) to (4), P.T.A. | 24 |
| Section 25(5), P.T.A. | Omitted' |
| Section 26, P.T.A. | 28 |
| Section 27, P.T.A. | 29 |
| Section 28(1), P.T.A. | 33(1), part |
| Section 28(2), P.T.A. | 33(2) and 33(4) |
| Section 28(3), P.T.A. | 33(3) |
| Section 28(4), P.T.A. | 33(5) |
| Section 29(1), P.T.A. | 34(1) |
| Section 29(2), P.T.A., part | 34(2) |
| Section 29(2), part, P.T.A. | 34(3) |
| Section 29(3), P.T.A. | 34(4) |
| Section 29(4), P.T.A. | 34(5) |
| Section 29(5), P.T.A. | 34(6) |
| Section 29(6), P.T.A. | 34(7) |
| Section 29(7), P.T.A. | 34(8) |
| Section 30(1), P.T.A. | 35(1) |
| Section 30(2), P.T.A. | 35(2) |
| Section 31(1), P.T.A. | 36(1) |
| Section 31(2), P.T.A. | 36(2) |
| Section 32, P.T.A. | 35(3) |
| Section 33(1), P.T.A. | 14(3), part |
| Section 33(2), P.T.A. | 14(3), part |
| Section 33(3), P.T.A. | 14(4) |
| Section 33(4), P.T.A. | 119 |
| Section 34(1), P.T.A. | 25 |
| Section 34(2), P.T.A. | Omittedl |
| Section 35, P.T.A | 26 |
| Section 36(1), P.T.A. | 70, part |
| Section 36(2), P.T.A. | 70(3), part |
| Section 36(3), P.T.A. | 70(4), part |
| Section 36(4), P.T.A. | 70(6), part |
| Section 36(5), P.T.A. | 70(5), part |
| Section 36(6), P.T.A. | 70(8), part |
| Section 36(7), P.T.A | 70(9), part |
| Section 37, P.T.A. | 71 |
| Section 38(1), P.T.A. | 37(1), part |
| Section 38(2), P.T.A. | 37(2) |
| Section 39(1), part, P.T.A. | 38(1), part |
| Section 39(2), part, P.T.A | 38(2), part |
| Section 39(2), part, P.T.A. | 38(1), part |
| Section 39(2), part, P.T.A. | 38(2), part |
| Section 39(3), P.T.A. | 37(3) |
| Section 39(4), P.T.A. | 38(3) |
| Section 40, P.T.A. | 7(1), part |
| Section 41, part, P.T.A. | 39 |
| Section 41, part (i.e., last 11 words), P.T.A. read with section 23(2) (As to re-commitment). | Covered2 by clause 39 |
| Section 42, P.T.A. | 40 |
| Section 43, P.T.A. | 41 |
| Section 44, P.T.A. | 42 |
| Section 45(1), P.T.A. | 43(1) |
| Section 45(2), P.T.A. | 43(2) |
| Section 45(3), P.T.A. | 43(3) |
| Section 45(4), P.T.A. | 43(4) |
| Section 46(1), P.T.A. | 44 |
| Section 46(2), P.T.A. | 44 |
| Section 46(3), P.T.A. | 44 |
| Section 46(4), P.T.A. | 44 |
| Section 46, Expl., P.T.A. | 44 |
| Section 47, main para, P.T.A. | 45 |
| Section 47, proviso, P.T.A. | 45 |
| Section 48, P.T.A. | 47 |
| Section 49, P.T.A. | 72 |
| Section 50, P.T.A. | 73 |
| Section 51, P.T.A. | 23 |
| Section 52(1), P.T.A. | 48(1) |
| Section 52(2)(a), earlier part, P.T.A. | 48(2)(a) |
| Section 52(2)(a), latter part, P.T.A. | 48(2)(c) |
| Section 52(2)(b), P.T.A. | 48(2)(b) |
| Section 52(2)(c), P.T.A. | 51 |
| Section 52(2), 1st proviso, P.T.A. | Omitted |
| Section 52(2), 2nd proviso, P.T.A. | Omitted |
| Section 53, P.T.A. | 52 |
| Section 54, P.T.A. | 53 |
| Section 55, P.T.A. | 54 |
| Section 56, P.T.A. | 55 |
| Section 57, P.T.A. | 57 |
| Section 58(1), P.T.A. | 60(1) |
| Section 58(2), P.T.A. | 60(2) |
| Section 58(3), P.T.A. | 60(3) |
| Section 58(4), P.T.A. | 60(4) |
| Section 58(5), P.T.A. | 60(5) |
| Section 59, P.T.A. | 61 |
| Section 60, P.T.A. | 62 |
| Section 61, P.T.A. | Covered by clauses 88-89 |
| Section 62, P.T.A. | 65 |
| Section 63, P.T.A. | 66 |
| Section 64, P.T.A. | 67 |
| Section 65, P.T.A. | 68 |
| Section 66, P.T.A. | 69 |
| Section 67, P.T.A. | 46 |
| Section 68(1), P.T.A. | 91(1), part |
| Section 68(2), P.T.A. | 91(4) |
| Section 69, P.T.A. | 92 |
| Section 70, P.T.A. | 74 |
| Section 71, P.T.A. | 75 |
| Section 72, P.T.A. | 76 |
| Section 73(1), P.T.A. | 77(1), part |
| Section 73(2), P.T.A. | 77(2) |
| Section 74, P.T.A. | 78 |
| Section 75, P.T.A. | 79 |
| Section 76, P.T.A. | 80 |
| Section 77(1), part, P.T.A. | 88(1)(a) |
| Section 77(1), part, P.T.A. | 88(1)(b) |
| Section 77(1A)(2)(3), P.T.A. | Omittedl |
| Section 78, P.T.A. | 90 |
| Section 79(1), P.T.A. | 91, part |
| Section 79(2)(a), part, P.T.A. | 91, part |
| Section 79(2)(a), part, P.T.A. | 91, part |
| Section 79(2)(b), P.T.A. | 91, part |
| Section 79(2)(c), P.T.A. | 91, part |
| Section 80, P.T.A. | 91, part |
| Section 81, P.T.A. | Omitted as unnecessary |
| Section 82, P.T.A. | 134 |
| Section 83, part, P.T.A. | 89(1) |
| Section 83, part, P.T.A. | 89(2) |
| Section 84, P.T.A. | Omitted as unnecessary |
| Section 85(2)(1), P.T.A. | 93, part |
| Section 85(3)(4), P.T.A | 93, part |
| Section 86, P.T.A. | 115 |
| Section 87, P.T.A. | 94 |
| Section 88, P.T.A. | 82, part |
| Section 89, P.T.A | 82, part |
| Section 90(1), P.T.A. | 100 |
| Section 90(2), P.T.A. (Costs) | Omitted' |
| Section 90(3), P.T.A. | Omitted2 |
| Section 90(4) to 90(7), P.T.A. | 101 |
| Section 91, P.T.A. | 104(1) |
| Section 92, P.T.A. | 105 |
| Section 93, P.T.A. | 112 |
| Section 94, P.T.A. | 109 |
| Section 95, P.T.A. | 107 |
| Section 96, P.T.A. | 111 |
| Section 97, P.T.A. | 104(2) |
| Section 98, P.T.A. | 21 |
| Section 99, P.T.A. | 108 |
| Section 100, P.T.A. | 114 |
| Section 101, part, P.T.A. | 115 |
| Section 101, part, P.T.A. | 117(3)(4) |
| Section 101A, P.T.A. | 130(2) |
| Section 102, P.T.A. | 125(1) |
| Section 103, P.T.A. | 119, part |
| Section 103A, P.T.A. | 129 |
| Section 104, P.T.A. | 127 |
| Section 105, P.T.A. | 128 |
| Section 106(1), opening lines, P.T.A. | 83, opening lines |
| Section 106(1)(a), P.T.A. | 83, part |
| Section 106(1)(b), P.T.A. | 83, part |
| Section 106(1)(c), P.T.A. | 83, part |
| Section 106(1)(d), P.T.A. | 83, part |
| Section 106(1), proviso, P.T.A. | Omitted' |
| Section 106(2), P.T.A. | 83(2) |
| Section 107, P.T.A. | 106 |
| Section 108, P.T.A. | 84 |
| Section 109, P.T.A. | 85 |
| Section 110, P.T.A. | 86 |
| Section 111, P.T.A. | 87 |
| Section 112, P.T.A. | 138, part |
| Section 113, P.T.A. | 138, part |
| Section 114, P.T.A. | 138, part |
| Section 115, P.T.A. | Omitted2 |
| Section 116(1), P.T.A. | 133 |
| Section 116(2), P.T.A. | 22, part |
| Section 117, P.T.A. | Omitted as unnecessary |
| Section 118, P.T.A. | 135 |
| Section 119, P.T.A. | Omitted as unnecessary |
| Section 120, P.T.A. | 136 |
| Section 121, P.T.A. | Omitted as unnecessary |
| Section 122, P.T.A. | 81(1) |
| Section 123, P.T.A. | 81(2) |
| Section 124, P.T.A. | 131 |
| Section 125, P.T.A. | 132 |
| Section 126, P.T.A. | 113 |
| Section 127, P.T.A. | Omitted as unnecessary |
| First Schedule, P.T.A. | First Schedule |
| Second Schedule, P.T.A. | Second Schedule |
1. See notes to clause 10.
2. For reasons see note to clause 25.
3. For reasons see note to clause 25.
4. See notes to clause 39.
5. See notes to clause 88.
6. Section 90(2), P.T.A., is omitted as it is considered that the general provisions as to procedure would suffice to cover costs also.
7. See notes to clause 15.
8. See notes to clause 83.
9. Section 115, P.T.A., relates to stamp and appears to fall mostly under State List, entry 63.
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