Section 36(5) in Presidency-towns Insolvency Act, 1909
(5)[If on his examination any such person admits] [Substituted by Act 19 of 1927, s. 4, for 'If, on the examination of any such person, the Court is satisfied'.] that he has in his possession any property belonging to the insolvent, the Court may, on the application of the official assignee, order him to deliver to the official assignee that property, or any part thereof, at such time, in such manner and on such terms as to the Court may seem just.
