Section 32 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
32. Investment of amount deposited in Court.
- Where any amount of compensation has been deposited in Court under section 31, the Court may, either of its own motion or on the application made by or on behalf of any party interested or claiming to be interested in such amount, order the same to be invested in such Government or other securities approved by the State Government as it may think proper, and may direct the interest or other proceeds of any such investment to be accumulated and paid in such manner as will, in its opinion, give the parties interested therein the same benefit therefrom as they might have had form the land in respect of which such amount has been deposited or as near thereto as may be.
