Section 33(d) in Tamil Nadu Court of Wards Act, 1902
(d)debentures, or other securities for money, issued by or on behalf of, any local authority under the authority of [any Central Act] [Substituted for the words 'any Act of a Legislature, established in British India' by the Adaptation (Amendment) Order of 1950.], any Provincial Act as defined in clause (46) of section 3 of the General Clauses Act, 1897, or [(any State Act)] [Substituted for the words and letters 'any Act of the Legislature of a Part A State or a Part C State' by section 4 of, and the Third Schedule to, the Madras Repealing and Amending Act, 1957 (Madras Act XXV of 1957).];
