Report No. 26
Appendix III
Comparative Tables
Table A
Showing the Provision in the Provincial Insolvency Act, 1920, and the Corresponding Provision, if any, in Appendix I
Provision in the Provincial Insolvency Act, 1920 |
Corresponding provision in Appendix I |
| Section 1, P.A | 1 |
| Section 2(1)(a), part,-P.A. "creditor" | 2, part |
| Section 2(1)(a), part,-P.A. "debt" | 2, part |
| Section 2(1)(a), part,-P.A. "debtor" | 2, part |
| Section 2(1)(b),-P.A. " District Court" | 2, part |
| Section 2(1)(c)-P.A. "prescribed" | 2, part |
| Section 2(1)(d)-P.A. "property" | 2, part |
| Section 2(1)(c)-P.A. "secured creditor" | 2, part |
| Section 2(1)(f)-P.A. "Transfer of property " | 2, part |
| Section 2(2), P.A. | 2, part |
| Section 3(1), P.A. | 97(1) |
| Section 3(2), P.A | 97(2) |
| Section 4(1), P.A. | 99(1), main para. |
| Section 4(2), P.A. | 99(2) |
| Section 4(3), P.A. | Omitted' |
| Section 5(1), P.A. | 100(1) |
| Section 5(2), P.A. | 100(2) |
| Section 6, main para., P.A. | 3(1) |
| Section 6, Explanation, P.A. | 3, Explanation |
| Section 7, P.A. | 4 |
| Section 8, P.A. | 106 |
| Section 9(1), P.A. | 5(1) |
| Section 9(2), P.A. | 5(2) |
| Section 10, P.A. | 6 |
| Section 11, main para. P.A. | 98, part |
| Section 11, proviso, P.A. | 98, part |
| Section 12, P.A. | 8 |
| Section 13(1), P.A. | 7, part |
| Section 13(2), P.A. | 7, part |
| Section 14, P.A. | 103 |
| Section 15, P.A. | 104(1) |
| Section 16, P.A. | 105 |
| Section 17, P.A. | 112 |
| Section 18, P.A. | 10, part |
| Section 19, P.A. | 10, part |
| Section 20, P.A. | 9 |
| Section 21, P.A. | 12 |
| Section 22, part, P.A. | 14(1) |
| Section 22, part, P.A. | 4(2) |
| Section 22, part, P.A. | 14(3) |
| Section 23, P.A. | 11 |
| Section 24(1), P.A | 15(1) |
| Section 24(2), P.A. | Omitted' |
| Section 24(3), P.A. | Omitted' |
| Section 24(4), P.A. | Omitted' |
| Section 25(1), P.A. | 16(1) |
| Section 25(2), P.A. | 17(1) |
| Section 26, P.A. (Award of Compensation) | Omitted2 |
| Section 27(1), part, P.A. | 18(1), part |
| Section 27(1), part, P.A. | 16(2) |
| Section 27(1), part, P.A. | 17(2) |
| Section 27(1), part, P.A. | 18(2) |
| Section 27(2), P.A. | 18(2) |
| Section 28(1), P.A. | 14(4) |
| Section 28(2), part, P.A. | 19, part |
| Section 28(2), part, P.A | 48(2), part |
| Section 28(3), P.A. | 51 |
| Section 28(4), P.A. | 48(2), part |
| Section 28(5), P.A. | 48(1) |
| Section 28(6), P.A. | 19, part |
| Section 28(7), P.A. | 23 |
| Section 28A, P.A. | 48(2), part |
| Section 29, P.A. | 20(3) |
| Section 30, P.A. | 22 |
| Section 31, P.A. | 24 |
| Section 32, P.A. | 25 |
| Section 33(1), main para., P.A. | 47 |
| Section 33(1), proviso, P.A. | 44(4), part |
| Section 33(2), P.A. | Omitted1 |
| Section 33(3), P.A. | Second Schedule, rule 28 |
| Section 34(1), part, P.A. | 44(1) |
| Section 34(1), part, P.A. | 44(4), part |
| Section 34(2), P.A. | 44(3) |
| Section 35, part, P.A. | 30(1) |
| Section 35, part, P.A. | 30(2) |
| Section 35, part, P.A. | 30(3) |
| Section 36, P.A. | -31 |
| Section 37(1), P.A. | 32(1) |
| Section 37(2), P.A. | 32(2) |
| Section 38(1), P.A. | 32(1) |
| Section 38(2), part, P.A. | 33(2) |
| Section 38(2), part, P.A. | 33(4) |
| Section 38(3), P.A. | 33(3) |
| Section 38(4), part, P.A. | 34(4) |
| Section 38(4), part, P.A. | 34(5) |
| Section 38(5), P.A. | 34(6) |
| Section 38(6), P.A. | 34(7) |
| Section 38(7), P.A. | 34(8) |
| Section 39, P.A. | 35(1) |
| Section 40, earlier part, P.A. | 36(1) |
| Section 40, latter part, P.A. | 36(2) |
| Section 41(1), P.A. | 37(1) |
| Section 41(2), P.A. | 37(2) |
| Section 42(1), part, P.A. | 38(1) |
| Section 42(1), part, P.A. | 38(2) |
| Section 42(2), P.A. | 38(3) |
| Section 42(3), P.A. | 37(3) |
| Section 43(1), P.A. | 39 |
| Section 43(2), P.A. | Omittedl |
| Section 44(1), P.A. | 43(1) |
| Section 44(2), P.A. | 43(2) |
| Section 44(3), P.A. | 43(4) |
| Section 45, P.A. | Second Schedule, rule 24 |
| Section 46, P.A. | 45 |
| Section 47(1), P.A. | Second Schedule, rule 9 |
| Section 47(2), P.A. | Second Schedule, rule 10 |
| Section 47(3), P.A. | Second Schedule, rule 11 |
| Section 47(4), P.A. | Second Schedule, rule 12 |
| Section 47(5), P.A. | Second Schedule, rule 15 |
| Section 47(6), P.A. | Second Schedule, rule 16 |
| Section 48, P.A. | Second Schedule, rule 23 |
| Section 49(1), P.A. | Second Schedule, rule 2 |
| Section 49(2), part, P.A. | Second Schedule, rules 4 and 5 |
| Section 50, part, P.A. | Second Schedule, rules 26-27 |
| Section 51, P.A. | 52 |
| Section 52, P.A. | 53 |
| Section 53, P.A. | 54 |
| Section 54, P.A. | 55 |
| Section MA, P.A. | 56 |
| Section 55, P.A. | 57 |
| Section 56(1), P.A. | Omitted as unnecessary |
| Section 56(2), P.A. | Omitted as unnecessary |
| Section 56(3), P.A. | 60(2) |
| Section 56(4), P.A. | Omitted as unnecessary |
| Section 56(5), P.A | Omitted as unnecessary |
| Section 57(1), P.A | 88, part. |
| Section 57(2), P.A | Omitted as unnecessary |
| Section 57(3), P.A | Omitted as unnecessary |
| Section 57(4), P.A | Omitted as unnecessary |
| Section 58, P.A. | Omitted as unnecessary |
| Section 59, P.A. | 91, part |
| Section 59A(1), P.A. | 70, part |
| Section 59A(2), P.A. | 70, part |
| Section 59A(3), P.A. | 70, part |
| Section 60, P.A. | Omitted1 |
| Section 61, P.A. | 72 |
| Section 62, P.A. | 75 |
| Section 63, P.A. | 76 |
| Section 64, earlier part, P.A. | 77(1) |
| Section 64, latter part, P.A. | 77(2) |
| Section 65, P.A. | 78 |
| Section 66, P.A | 79 |
| Section 67, P.A | 80 |
| Section 67A, P.A. | 82 |
| Section 68, P.A. | 115 |
| Section 69, P.A. | 119 |
| Section 70, P.A. | 127 |
| Section 71, P.A. | 128 |
| Section 72(1), P.A. | 125 |
| Section 72(2), P.A. | Omitted2 |
| Section 73, P.A. | 129 |
| Section 74, opening lines, P.A. | 83(1), opening lines |
| Section 74(i), P.A. | Omitted3 |
| Section 74(ii), P.A. | 83(1)(i) |
| Section 74(iii), P.A. | Omitted3 |
| Section 74(iv), P.A. | 83(1)(iii) |
| Section 74(v), P.A. | 83(1)(iv) |
| Section 74(vi), P.A. | 83(vii) |
| Section 74, proviso, P.A. | 83(2) |
| Section 75, P.A. | 116 |
| Section 76, P.A. (Costs) | Omitted1 |
| Section 77, P.A. | 113 |
| Section 78(1), P.A. | 130(1) |
| Section 78(2), P.A. | 130(2) |
| Section 79, P.A. | 138 |
| Section 80(1), P.A. | 96 |
| Section 80(2), P.A. | Omitted2 |
| Section 81, P.A. | Omitted as unnecessary |
| Section 82, P.A. | 137 |
| Section 83, P.A. | Omitted as unnecessary |
| First Schedule, P.A. | Third Schedule |
| Second Schedule, P.A. | Omitted3 |
1. For reasons, see notes to clause 99.
2. For reasons, see notes to clause 15.
3. Section 26, PA is omitted, as it is considered that the matter would be covered by the general provision applying the Civil Procedure Code. See section 35A, CPC, inserted in 1922.
4. See notes to clause 47.
5. See notes to clause 39.
6. Section 60, Provincial Insolvency Act, has been omitted, as section 68 of the Code of Civil Procedure, 1908, with which it is linked up, has been repealed.
7. See notes to clause 125.
8. See notes to clause 83.
9. Section 76, PA, is omitted, as it is considered that the general provision applying CPC would suffice. (See section 35, CPC).
10. For reasons, see notes to clause 96.
11. In consequence of omission of section 81, Provincial Act.
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