Report No. 26
Periodical payments
22. Periodical Payments.-When any rent or other payment falls due at stated periods, and the order of adjudication is made at any time other than one of those periods, the person entitled to the rent or payment may prove for a proportionate part thereof up to the date of the order as if the rent or payment due accrued from day to day.
[Cf. Sch. II, rule 22, P.T.A.] [As to "accrued" Cf. section 36, P.T.A.]
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