Report No. 26

80. Right of insolvent to surplus after payment in full.-The insolvent shall be entitled to any surplus remaining after payment in full of his creditors with interest as provided by this Act, and of the expenses of the proceedings taken thereunder.

Explanation.-In this section, "surplus" includes any property which has been acquired by or has devolved on the insolvent after the commencement of the insolvency and before his discharge and which has not been divided amongst his creditors.

[Section 67, P.A.] [Cf. section 76, P.T.A.]