Section 42 in The Administator-General's (United Provinces) Rules, 1929
42. Credit of funds transferred under Section 52.
- All securities shares, debentures, stock and fixed deposits which are to be transferred under the provisions of Section 52 of the Act, shall be converted into ready money, and these and all other funds transferred under the provisions of that Section shall be paid to the credit of the Government to the Bank and an intimation of such payment with particulars thereof shall be forwarded to the Secretary to Government in the Judicial Department. Where any such assets consist of immovable property the Administrator-General shall make a special report of the matter to the Secretary to the Government in the Judicial Department, and shall await such orders as may be given by Government in respect of such assets. .
