- If the ward is not a female or [male] [Substituted by Bengal Act 3 of 1881.] as aforesaid, and if any surplus remains after providing, so far as the Court may think fit, for the objects mentioned in [Section 48] [Substituted by Bengal Act 3 of 1881.], the same shall be applied in the purchase of other landed property, or invested at interest on the security of- promissory notes, debentures, stock and other securities of the [Central Government or the Government of] [Substituted by Adaptation Order.] United Kingdom of Great Britain and Ireland;[bonds, debentures and annuities which before the fifteenth day of August, 1947, were charged by an Act of Parliament of the United Kingdom] [Substituted by Adaptation of Laws Order.] on the revenues of India [* * *] [Repealed by the Indian Independence (Adaptation of Ben. and Punjab Acts) Order, 1948.] or of any [State] [Substituted by Adaptation of Laws Order.],stock or debentures of or shares in railway or other companies, the interest whereon [had, before the fifteenth day of August, 1947, been guaranteed] [Substituted by Adaptation of Laws Order.] by the Secretary of State for India in Council;debentures or other securities for money paid by or on behalf of any municipal body under the authority of [any Central or Provincial Act or Act of the Legislature of a Part-A State or Part-C State] [Substituted by Adaptation of Laws Order.];such other securities, stock or shares, guaranteed by the [Central Government or the [Government of Bihar or debentures issued by the Government of Bihar] [Substituted by Adaptation Order.], as to the Court shall deem fit; [or, mortgages on immovable property.] [Added by Ben. Act 2 of 1909.]
