[Inserted by Act 25 of 1948, section 2] The
property of the insolvent shall comprise and shall In always be deemed to have comprised
also the capacity to exercise and to take proceedings for exercising all such
powers in or over or in respect of property as might have been exercised by the
insolvent for his own benefit at the commencement of his insolvency or before his discharge: Provided
that nothing in this section shall affect any sale, mortgage or other transfer
of the property of the insolvent by a Court or receiver or the Collector acting
under section 60 made before the commencement of the Provincial Insolvency (Amendment) Act, 1948 (25 of 1948) which has been
the subject of a final decision by a competent Court: Provided
further that the property of the insolvent shall not be deemed by reason of
anything contained in this section to comprise his capacity referred to in this
section in respect of any such sale, mortgage or other transfer of property
made in the State of Madras after the 28th day of July, 1942, and before the
commencement of the Provincial Insolvency (Amendment) Act, 1948 (25 of 1948).] [STATE
AMENDMENTS [Tamil
Nadu [1] [After Section
28-A The
following section shall be inserted, namely:-- "28-B.
Section 28-A to apply to the merged territory of Pudukkottai from 1st April
1949 with certain modifications.-- (i)
In
the first and, second provisos, for the words, brackets and figures ' before
the commencement of the Provincial Insolvency (Amendment) Act, 1948,' the words, letters and
figures ' before the 7th day of May 1947' shall be substituted. (ii) In the second
proviso, for the figures, letters and words ' 28th day of July 1942 ' the
figures, letters and words ' 29th day of August 1944' shall be
substituted."]PROVINCIAL INSOLVENCY ACT, 1920 (TAMIL NADU AMENDMENT)