(2)Nothing contained in sub-section (1) shall affect the powers of a Court of Wards, or an official assignee, a receiver, or an administrator or a Court under the provisions of the Presidency Towns Insolvency Act, 1909,(III of 1909) or the Provincial Insolvency Act, 1920,(V of 1920) or any other law in force corresponding to that Act, or of a liquidator under the Companies Act, 1956,(1 of 1956) to realise the property' of a Money-Lender.
