Section 10 in Presidency-Towns Insolvency Act, 1909
10. Power to adjudicate.- Subject to the conditions specified in this Act, if a debtor commits an act of insolvency, an insolvency petition may be presented either by a creditor or by the debtor, and the Court may on such petition make an order (hereafter called an order of adjudication) adjudging him an insolvent. Explanation.-- The presentation of a petition by the debtor shall be deemed an act of insolvency within the meaning of this section, and on such petition the Court may make an order of adjudication.
