Section 11 in Presidency-towns Insolvency Act, 1909
11. Restrictions on jurisdiction.
- The Court shall not have jurisdiction to make an order of adjudication, unless-(a)the debtor is, at the time of the presentation of the insolvency petition, imprisoned in execution of the decree of a Court for the payment of money in any prison to which debtors are ordinarily committed by the Court in the exercise of its ordinary original jurisdiction; or(b)the debtor, within a year before the date of the presentation of the insolvency petition, has ordinarily resided or had a dwelling- house or has carried on business either in person or through an agent within the limits of the ordinary original civil jurisdiction of the Court; or(c)the debtor personally works for gain within those limits; or(d)in the case of a petition by or against a firm of debtors the firm has carried on business within a year before the date of the presentation of the insolvency petition within those limits.
