.Any transfer of property not being a transfer made before and in consideration of marriage or made in favour of a purchaser or incumbrancer in good faith and for valuable consideration shall, if the transferor is adjudged insolvent [on a petition presented] [Inserted by Act 10 of 1930, Section 6.] within two years after the date of the transfer, be voidable as against the receiver and may be annulled by the Court.
