Section 17(2) in The Punjab Development of Damaged Areas Act, 1951
(2)In the case of persons incompetent to alienate the land acquired under this Act, the amount of compensation due may be invested by the Collector in the purchase of other lands to be held under the like title and conditions of ownership as the land in respect in which such money shall have been deposited was held or, if such purchase cannot be effected, forthwith in Government securities. The interest accruing of such money may also be deposited and invested in the same way until the same be applied in the manner aforesaid.
