Report No. 10

100. Section 32.-

Section 32, dealing with the investment of money deposited in respect of land belonging to persons incompetent to alienate, has been retained, with the addition of a new sub-section which provides that the money required to be invested in the purchase of securities referred to in the section may, notwithstanding anything contained in sub-section (1), be paid by the Court to such person or persons, if, before such investment of money, the person or persons become absolutely entitled thereto.