50H. Duty of manager when beneficiary's interest forfeited to the Government.
- When the interest of a beneficiary is forfeited or awarded by legal adjudication to the [Government] [Substituted by the Adaptation of Laws Order.], the manager is bound to hold the trust property to the extent of such interest for the benefit of such person in such manner as the [State] [Substituted by the Adaptation of Laws Order.] Government may direct in this behalf.
