Section 110(2) in Presidency-towns Insolvency Act, 1909
(2)Save as aforesaid nothing in section 108 or section 109 or this section shall invalidate any payment made or act or thing done in good faith by the legal representative or by a District Judge acting under the powers conferred on him by section 64 of the Administrator- General' s Act, 1874 (2 of 1874), before the date of the order for administration.
