Report No. 26

26. Redirection of postal articles.-Where the Official Assignee has been appointed interim receiver or any order of adjudication is made, the court, on the application of the Official Assignee, may, from time to time, order that for such time, not exceeding three months, as the court thinks fit, all postal articles as defined in clause (vi) of section 2 of the Indian Post Office Act, 1898 (6 of 1898), registered or unregistered, and money orders, addressed to the debtor at any place or places mentioned in the order for redirection shall be redirected or delivered by the Postal authorities in the territories to which this Act extends to the Official Assignee, or otherwise as the court directs; and the same shall be done accordingly.

[Cf. section 35, P.T.A. Cf. section 13, Canadian Act Cf. section 24, English Act.]