Section 17(2) in The Bengal Patni Taluks Regulation, 1819
(2)[ On the application of any of the parties to any suit relating to the sale of a taluk or the disposal of purchase-money of the taluk sold, the Civil Court may direct that any sum held in deposit under the fourth clause of this section shall be invested pending the further orders of the Court, and thereupon the Collector shall remit the said sum to the Court for investment.] [Para (2) of clause 'Eighth' inserted by Bengal Act 17 of 1936.]
