Section 100(2) in Presidency-towns Insolvency Act, 1909
(2)A warrant to seize any part of the property of an insolvent, issued by the Court under section 59, sub- section (1), shall be in the form prescribed, and sections 77 (2), 79, 82, 83, 84 and 102 of the said Code shall, so far as may be, apply to the execution of such warrant.
