If the ward is not a female or [male] [Word 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] [Word and figures 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] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] the 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] [Words and figures substituted by the Adaptation of Laws Order, 1950.] on the revenues of India [or of any State] [Words first substituted by the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter, same words omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948, and finally, the word 'State' Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.];stock or debentures of or shares in railway or other companies the interest whereon [had, before the fifteenth day of August, 1947, been guaranteed] [Words and figures substituted by the Adaptation of Laws Order, 1950.] 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] [Words substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948 and the Adaptation of Laws Order, 1950, respectively.]; orsuch other securities, stocks or shares, guaranteed by the [Central Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] or [the State Government] [Words substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948 and the Adaptation of Laws Order, 1950, respectively.], as to the Court shall seem fit; [or, mortgages on immovable property,] [Words, inserted for Eastern Bengal, by E.B. and A. Act 1 of 1911 and for Western Bengal, by Bengal Act 2 of 1909.]
