Report No. 26
73. Rent due before adjudication.-After an order of adjudication has been made no distress for rent due before such order shall be made upon the goods or effects of the insolvent, unless the order be annulled, but the landlord or party to whom the rent may be due shall be entitled to prove in respect of such rent.
[New] [Cf. section 50, P.T.A.]
74. Joint and separate properties.-Where one partner in a firm is adjudged insolvent, a creditor to whom the insolvent is indebted jointly with the other partners in the firm or any of them shall not receive any dividend out of the separate property of the insolvent until all the separate creditors have received the full amount of their respective debts.
[New] [Cf. section 70, P.T.A.]
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