461. Making of an order of adjudication or annulment of adjudication.
- When an order of adjudication or annulment of adjudication is made on a debtors petition and the court is satisfied that the debtor is unable to pay the cost of publication in the local official gazette of the notice required by section 30 or 37(2) of the Act and when an order of adjudication is annulled under section 43(1), the court shall direct that such costs be met from the sale proceeds of the property of the insolvent, If the insolvent has no property or if the sale proceeds are insufficient, such costs or the irrecoverable balance there of shall be remitted.
