Section 82C in Presidency-towns Insolvency Act, 1909
82C. [ Surns paid under section 82A or section 82B to be realized from the estate of the insolvent. [Inserted by Presidency-Towns Insolvency (Bengal Amendment) Act, 1936 (Ben. Act 18 of 1936).]
- Any sum paid out of the revenues of the State Government under section 82A or section 82B in respect of an insolvent's estate shall be repaid to the State Government by the official assignee out of any assets of the estate which may subsequently become available, in priority to all other claims and charges on such assets other than fees and percentages chargeable by the official assignee under this Act.]
