Section 53 in Presidency-Towns Insolvency Act, 1909
53. Restriction of rights of creditor under execution.-
(1)Where execution of a decree has issued against the property of a debtor, no person shall be entitled to the benefit of the execution against the official assignee, except in respect of assets realised in the course of the execution by sale or otherwise 1 before the date of the admission of the insolvency petition].(2)Nothing in this section shall affect the right of a secured creditor in respect of property against which a decree is executed.(3)A person who in good faith purchases the property of a debtor under a sale in execution shall in all cases acquire a good title to it against the official assignee.
