Report No. 26
61. Seizure of property of insolvent.-(1) The court may grant a warrant to any prescribed officer of the court to seize any part of the property of an insolvent in the custody or possession of the insolvent or of any other person, and with a view to such seizure to break open any house, building or room of the insolvent where the insolvent is supposed to be, or any building or receptacle of the insolvent where any of his property is supposed to be.
(2) Where the court is satisfied that there is reason to believe that property of the insolvent is concealed in a house or place not belonging to him, the court may, if it thinks fit, grant a search-warrant to any such officer as aforesaid who may execute it according to its tenor.
[New][Cf. section 59, P.T.A.]
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