Section 613(d) in Civil Court Rules of the High Court of Judicature at Patna
(d)Investments under sections 32 and 33 of the Act, of money deposited in Court, shall be arranged for, in the case of Government securities, in communication between the Court and the Reserve Bank of India, and purchases of land should be effected under the Court's order through the Collector or other Revenue authority of the district.
