Section 82A in Presidency-towns Insolvency Act, 1909
82A. [ Liabillity of State Government for costs in legal proceedings, etc. [Inserted by Presidency-Towns Insolvency (Bengal Amendment) Act, 1936 (Ben. Act 18 of 1936).]
- Where the official assignee has incurred,whether before or after the commencement of the Presidency-towns Insolvency (Bengal Amendment) Act, 1936, in the matter of insolvency-a. any costs in legal proceedings taken by him under the direction of the Court, orb. any civil liability, bona fide in the discharge of his duties, the revenues of the State Government shall be liable for the payment of such costs or liability, in so far as the assets realized by the official assignee in respect of such insolvency are insufficient to meet such costs or liability.]
