48. [ Application of moneys received by manager. [Substituted by Bengal Act 3 of 1881.]
- All moneys received by the manager [of the estate of a proprietor] shall be applied to the purposes hereinafter mentioned, in accordance with such instructions as the Court may I from time to time give in that behalf.Unless the Board of Revenue shall specially otherwise direct, priority shall be given to the purposes included under Class I over those included in Class II, I and priority shall be given to the purposes included in Class II over those included in Class III.]Class IThe payment of all charges necessary for the maintenance, education and religious observances of the ward and his family;for the management and supervision of the property of the ward;and the discharge of the instalments of Government revenue and of all cesses and other public demands from time to time due in respect of such property or any part of such property.Class IIThe payment of all rents, cesses and other demands due to any superior landlords in respect of any land held on behalf of the ward,the liquidation of debts payable by the ward,the payment of all expenses which may be necessary to protect the interests of the ward in the Civil Courts or otherwise,the maintenance in an efficient condition of the estates, buildings and other immovable property belonging to the ward, andthe payment of such religious, charitable and other allowances as were paid out of the proceeds of the property before it came under the charge of the Court, and such allowances and donations befitting the position of the ward's family as the Court may authorize to be paid.Class IIIThe improvement of the land and property of the ward and the benefit of the ward and his property generally:[* * *] [The proviso repealed by Section 9 of Act 4 of 1892.]
