Section 63 in Presidency-towns Insolvency Act, 1909
63. Disclaimer of lease-holds.
- Subject always to such rules as may be made in this behalf, the official assignee shall not be entitled to disclaim any leasehold interest without the leave of the Court; and the Court may, before or on granting such leave, require such notices to be given to persons interested, and impose such terms as a condition of granting leave, and make such orders with respect to fixtures, tenant' s improvements and other matters arising out of the tenancy, as the Court thinks just.
