Section 116(1) in The Calcutta Improvement Act, 1911
(1)Surplus moneys at the credit of the said account may from time to time be -(a)deposited at interest in the [Imperial Bank of India] [Words substituted by Ben. Act 1 of 1939.] or in any other Bank [* * * *] [Words omitted by W. B. Act 32 of 1955.] approved by the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] in this behalf, or(b)invested in any of the securities or debentures mentioned in section' 101, sub-section (1), of this Act or in section 20 of the Indian Trusts Act, 1882.
