Report No. 10
24. Investment of money deposited in other cases.-
(1) When any money shall have been deposited in court under this Act for any cause other than that mentioned in section 23, the court may, on the application of any party interested or claiming an interest in such money, order the same to be invested in such Government or other approved securities as it may think proper, and may direct the interest or other proceeds of any such investment to be accumulated and paid in such manner as it may consider will give the parties interested therein the same benefit therefrom as they might have had from the land in respect whereof such money shall have been deposited or as near thereto as may be.
[Section 33, L.A.A.]
(2) The court may pay any such money or transfer the securities in which it is invested to the person entitled thereto if the cause for which the money was deposited has ceased to exist and if there be no other legal objection to such payment or transfer.
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