Section 11 in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
11. Investment of amount deposited in the Court.
- Where any amount has been deposited in Court under sub-section (3) of section 10, the Court may, either of its own motion or on the application made by, or on behalf of, any party interested or claiming to be interested in such amount, order the same to be invested in such Government or other securities approved by the Government 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 will, in its opinion, give the parties interested therein the same benefit therefrom as they might have had from the land in respect whereof such amount has been deposited or as near thereto as may be.
