Section 21(1) in Presidency-towns Insolvency Act, 1909
(1)Where, in the opinion of the Court, a debtor ought not to have been adjudged insolvent, or where it is proved to the satisfaction of the Court that the debts of the insolvent are paid in full, [the Court shall, on the application of any person interested,] [Substituted by Act 3 of 1950, s. 3, for 'the Court may, on the application of any person interested'.] by order annul the adjudication [and the Court may, of its own motion or on application made by the official assignee or any creditor, annul any adjudication made on the petition of a debtor who was, by reason of the provisions of sub- section (2) of section 14, not entitled to present such petition] [Inserted by Act 11 of 1927, section 3.].
