Section 58(2) in Presidency-towns Insolvency Act, 1909
(2)The official assignee shall, in relation to and for the purpose of acquiring or retaining possession of the property of the insolvent, be in the same position as if he were a receiver of the property appointed under the Code of Civil Procedure, 1908 (5 of 1908), and the Court may on his application enforce such acquisition or retention accordingly.
