159. After-
acquired property of bankrupt.—
(1) The bankruptcy trustee shall be entitled to claim
for the estate of the bankrupt, any after-acquired property by giving a notice to the bankrupt.
(2) A notice under sub-section
(1) shall not be served in respect of—
(a) excluded assets; or
(b) any property which is acquired by or devolves upon the bankrupt after a discharge order is
passed under section 138.
(3) The notice under sub-section
(2) shall be given within fifteen days from the day on which the
acquisition or devolution of the after-acquired property comes to the knowledge of the bankruptcy trustee.
(4) For the purposes of sub-section
(3)—
(a) anything which comes to the knowledge of the bankruptcy trustee shall be deemed to have
come to the knowledge of the successor of the bankruptcy trustee at the same time; and
(b) anything which comes to the knowledge of a person before he is appointed as a bankruptcy
trustee shall be deemed to have come to his knowledge on the date of his appointment as bankruptcy
trustee.
(5) The bankruptcy trustee shall not be entitled, by virtue of this section, to claim from any person
who has acquired any right over after-acquired property, in good faith, for value and without notice of the
bankruptcy.
(6) A notice may be served after the expiry of the period under sub-section
(3) only with the approval
of the Adjudicating Authority.
Explanation.—For the purposes of this section, the term “after-acquired property” means any
property which has been acquired by or has devolved upon the bankrupt after the bankruptcy
commencement date.
