Report No. 26
86. Payment or transfer by legal representative.-(1) After notice of the presentation of a petition under section 84, no payment or transfer of property made by the legal representative shall operate as a discharge to him as between himself and the Official Assignee.
(2) Save as aforesaid, nothing in section 84 or section 85 or this section shall invalidate any payment made or act or thing done in good faith by the legal representative.
[New] [Cf. section 110, P.T.A.]
Back
