(9)[] [Renumbered by G.S.R. 109, dated 13.1.1966] When title to the accrued and accruing interest is vested in a person [under clause (b) of sub-rule (8)] [Substituted by No. 8(12)B/49, dated 29.10.1949], such person shall be deemed as having been granted powers to realise accrued interest and to draw interest that may from time to time become due on the security pending a further order vesting full title.
