Section 53(1) in Presidency-towns Insolvency Act, 1909
(1)Where execution of a decree has issued against the property of a debtor, no person shall be entitled to the benefit of the execution against the official assignee, except in respect of assets realised in the course of the execution by sale or otherwise [before the date of the admission of the insolvency petition] [Substituted for the words before the date of the order of adjudication and before he had notice of the presentation of any insolvency petition by or against the debator' by section 4 of the Insolvency Law (Amendment) Act, 1950(3 of 1950)].
