Section 6(1) in Presidency-towns Insolvency Act, 1909
(1)The Chief Justice [* * *] [The words ior Judicial Commissioneri ommited by the A.O. 1948] may, from time to time, direct that, in any matters in respect of which jurisdiction is given to the Court by this Act, an officer of the Court appointed by him in this behalf shall have all or any of the powers in this section mentioned; and any order made or act done by such officer in the exercise of the said powers shall be deemed the order or act of the Court.
