Section 33(1) in State Land Acquisition Act, 1990 (1934 A.D.)
(1)If any money shall be deposited in Court under sub section (2) of the last preceding section and it appears that the land in respect whereof the same was awarded belonged to any person who had no power to alienate the same, the Court shall-(a)order the money to be invested in the purchase of other lands to be held under the like title and conditions of ownership as the land in respect of which such money shall have been deposited was held ; or(b)if such purchase cannot be effected forthwith, then in such securities as the Court shall think fit;and shall direct the payment of the interest or other proceeds arising from such investment to the person or persons who would for the time being have been entitled to the possession of the said land and such moneys shall remain so deposited or invested until the same be applied -(i)in the purchase of such other lands as aforesaid ; or(ii)if such purchase cannot be effected forthwith then in such other securities as the Court shall think fit ; or(iii)in payment to any person or persons becoming absolutely entitled thereto.
