Section 28 in The Hyderabad Court of Wards Act, 1350 F
28. Application of surplus.
- Any surplus, remaining after applying the income of the ward's property to the items specified in section 27 may, in consultation with the Finance Department, be utilised for the purchase of immovable property for the benefit of the ward, or be invested in the following securities,-(a)Promissory notes, debentures and stock of the Government of [Maharashtra] [Substituted by A.O., 1956.] or the Government of India;(b)Bonds, debentures and annuities charged by the Imperial Parliament on the revenue of India or by the Government of [Maharashtra] [Substituted by A.O., 1956.] on the revenues of the State;(c)Shares, debentures or stock in railways or other companies the interest whereon is guaranteed by the Government of the [Maharashtra] [Substituted by A.O., 1956.] or the Government of India;(d)debentures or other securities for money issued under any law, by any authority established in H.E.H. the Nizam's Dominions or in [any part of India] [Substituted by A.O., 1956.];(e)such other securities, stock and shares guaranteed by the Government of [Maharashtra] [Substituted by A.O., 1956.] or the Government of India or by any [State Government] [Substituted by A.O., 1956.];(f)first mortgages of immovable property where the owner's title thereto is not limited in time and which is situate in H.E.H. the Nizam's dominions or in [any part of India] [Substituted by A.O., 1956.].
