(2)The exercise by the Liquidator of the powers given by clause (a) of sub-section (1) shall be subject to the control of the [Tribunal] [ Substituted by Act 11 of 2003, Section 88, for " Court" .] ; and any creditor or contributory may apply to the [Tribunal] [ Substituted by Act 11 of 2003, Section 88, for " Court" .] with respect to any exericse or proposed exercise of any of the powers conferred by this section.
