Section 108(2) in Presidency-towns Insolvency Act, 1909
(2)Upon the prescribed notice being given to the legal representative of the deceased debtor, the Court may, upon proof of the petitioner' s debt, unless the Court is satisfied that there is a reasonable probability that the estate will be sufficient for the payment of the debts owing by the deceased, make an order for the administration in insolvency of the deceased debtor' s estate, or may upon cause shown dismiss the petition with or without costs.
