50. Power to invest surplus. - If the ward is not a female or [male] as aforesaid, and if any surplus remains after providing, so far as the Court may think fit, for the objects mentioned in [section 48], the same shall be applied in the purchase of other landed property, or invested at interest on the security of-
promissory notes, debentures, stock and other securities of the [Central Government or the Government of] United Kingdom of Great Britain and Ireland;[bonds, debentures and annuities which before the fifteenth day of August, 1947, were charged by an Act of Parliament of the United Kingdom] on the revenues of India [xxx] or of any [State],stock or debentures of or shares in railway or other companies, the interest whereon [had, before the fifteenth day of August, 1947, been guaranteed] by the Secretary of State of India in Council;debentures or other securities for money paid by or on behalf of any municipal body under the authority of [any Central or Provincial Act or Act of the Legislature of a Part-A State of Part-C State];such other securities, stock or shares, guaranteed by the [Central Government] or the [Government of Bihar or debentures issued by the Government of Bihar], as to the Court shall seems fit; [or, mortgages on immovable property],[50A. Provisions of this Part not to apply to wards who are trustees. - Nothing in this Part shall apply to a ward who is a trustee or to the trust property of such ward of which the Court has taken charge under clause (e) of sub-section (1) of Section 6].[Part VI-A]Trust Estates
