Section 28 in Telangana Court of Wards Act, 1350 F
28. Application of surplus.
- Any surplus, remaining after applying the income of the ward's property to the items specified in section 27 may, in consultation with the Finance Department, be utilised for the purchase of immovable property for the benefit of the ward, or be invested in the following securities :-(a)promissory notes debentures and stock of the [Government] [Substituted for 'Sarkar-i-Aali' (Government of Hyderabad) by A.P.A.O. 1957.] or the Government of India;(b)bonds, debentures and annuities charged by the Imperial Parliament on the revenue of India or by the [Government] [Substituted for 'Sarkar-i-Aali' (Government of Hyderabad) by A.P.A.O. 1957.] on the revenues of the State;(c)shares, debentures or stock in railways or other companies the interest whereon is guaranteed by the [Government] [Substituted for 'Sarkar-i-Aali' (Government of Hyderabad) by A.P.A.O. 1957.] or the Government of India;(d)debentures or other securities for money issued under any law, by any authority established in [the State of Telangana] [Substituted for the words 'Telangana area of the State of Andhra Pradesh' by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] or in [any part of India] [Substituted for the words 'British India' by the A.P.A.O. 1957.];(e)such other securities, stock and shares guaranteed by the [Government] [Substituted for 'Sarkar-i-Aali' (Government of Hyderabad) by A.P.A.O. 1957.] or the Government of India [or any State Government] [Substituted for the words 'or any Provincial Government of British India' by the A.P.A.O. 1957.];(f)first mortgages of immovable property where the owner's title thereto is not limited in time and which is situate in [the State of Telangana] [Substituted for the words 'Telangana area of the State of Andhra Pradesh' by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] or in [any part of India] [Substituted for the words 'British India' by the A.P.A.O. 1957.].
