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, 2 the Court shall, on the application of any person interested,] by order annul the adjudication 3 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].
