Section 617 in Rules of the High Court of Judicature for Rajasthan, 1952
617. Periodical payments.
- When any rent or other payment falls due at stated periods, and the order or resolution to wind up is made at any time other than on of such periods, the person:? entitled to the rent or payment, may prove for a proportionate part thereof up to the date of the winding up order or resolution, as if the rent or payment grew due from day to day:Provided that where the Official Liquidator remains in occupation of premises demised to a company which is being wound up, nothing herein contained shall prejudice or affect the right of the landlord of such premises to claim payment by the company, or the Official Liquidator, or rent during the period of the company's or the Official Liquidators, occupation.
