Section 109(4) in Presidency-towns Insolvency Act, 1909
(4)If, on the administration of the deceased debtor' s estate, any surplus remains in the hands of the official assignee after payment in full of all the debts due from the debtor, together with the costs of the administration and interest as provided by this Act in case of insolvency, such surplus shall be paid over to the legal representative of the deceased debtor' s estate, or dealt with in such other manner as may be prescribed.
