Section 7(11) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(11)When any amount shall have been deposited in the District Court under this Act, the District Court may, on the application of any party interested or claiming an interest in such amount, order the same to be invested in such Government or other approved securities as it may think fit and may direct the interest or other proceeds of any such investment to be accumulated and paid in such manner as it may consider and shall give the parties interested therein the same benefit therefrom as they might have had if they themselves had invested the same.
