Section 26(1) in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
(1)After taking any action required by section 25, the Court shall distribute the proceeds of the assets available for the unsecured creditors to those creditors in proportion to the adjusted debts due to them and shall make an order in such form as may be prescribed assigning a share of the surplus, not exceeding one thirty-sixth of the surplus in any one month payable on the specified dates to the creditors in order of priority.
