Section 699 in Rules of the High Court of Judicature for Rajasthan, 1952
699. Vesting of disclaimed property.
(1)Any application under sub-section (6) of section 230-A of the Act for an order for the vesting of any disclaimed property in or the delivery of any such property to any person shall be supported by the affidavit filed on the application for leave to disclaim such property.(2)When such application as aforesaid relates to disclaimed property of a leasehold nature and it appears that there is any mortgage or under-lease of such property, the Court may direct that notice shall be given to the mortgagee or under-lease that if he does not elect to accept and apply for such a vesting order as aforesaid, upon the terms required by the above mentioned sub- section and imposed by the Court, within a time to be fixed by the Court and stated in the notice, he will be excluded from all interest in and security upon the property, and the Court may adjourn the application for such notice to be given. If at. the expiration of the time so fixed by the Court, such mortgagee or under-lessee fails to make such election and application, the Court may make an order vesting the property in the applicant and excluding such mortgagee or under-lessee from all interest in or security upon the property.Section -KMeetings of creditors and contributories in relation to a creditor's voluntary winding-up.
