Report No. 26
66. Disclaimer of leaseholds.-The Official Assignee shall not be entitled to disclaim any leasehold interest without the leave of the court, except in any cases which may be prescribed; and the court may, before or on granting such leave, require such notices to be given to persons interested, and impose such terms as a condition of granting leave, and make such orders with respect to fixtures, tenant's improvements and other matters arising out of the tenancy, as the court thinks just.
[New] [Cf. section 63, P.T.A., Cf. section 54(3), English Act.]
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