21. Mortgage of land pledged to Government under Act 26 of 1871. Deposit in Government Savings Bank.
- Nothing in section 20 shall apply to investments made before this Act comes into force, or shall be deemed to preclude an investment on a mortgage of immovable property already pledged as security for an advance under the [Land Improvement Act, 1871 (26 of 1871)] [Now see the Land Improvement Loans Act, 1883 (19 of 1883).], or, in case the trust-money does not exceed three thousand rupees, a deposit thereof in a Government Savings Bank.
