Section 119 in Presidency-towns Insolvency Act, 1909
119. Application of Trustee Act to insolvency of trustee.
- Where an insolvent is a trustee within the Indian Trustee Act, 1866 (27 of 1866), section 35 of that Act shall have effect so as to authorize the appointment of a new trustee in substitution for the insolvent (whether voluntarily resigning or not), if it appears expedient to do so, and all provisions of that Act, and of any other Act relative thereto, shall have effect accordingly.
