Report No. 26
17. Order on debtor's petition.-(1) In the case of a petition presented by a debtor, the court shall dismiss the petition, if it is not satisfied of his right to present the petition.
[Section 25(2), P.A.]
(2) .................. The court may make an order of adjudication if it is satisfied of the right of the debtor to present the petition............
[Section 27(1), part., P.A.] [Cf section 15(1), part, P.T.A. Previously 33A.]