Section 28(2) in Presidency-towns Insolvency Act, 1909
(2)The official assignee shall send to each creditor who is mentioned in the schedule, or who has tendered a proof before the meeting, a copy of the insolvent' s proposals with a report thereon, and if on the consideration of such proposal the majority in number and three- fourths in value of all the creditors whose debts are proved resolve to accept the proposal, the same shall be deemed to be duly accepted by the creditors.
