(1)If any money is deposited in Court under section 31, sub-section (2), and it appears that the land in respect of which the same was awarded belonged to any person who had no power to alienate the same, the Court shall order the money to be invested-(a)in the purchase of other lands to be held under the like title and conditions of ownership as the land in respect of which such money was deposited is held, or(b)if such purchase cannot be effected forthwith, then in such Government or other approved securities as it thinks fit; and shall direct the payment of the interest or other proceeds arising from such investment to the person or persons who would for the time being have been entitled to the possession of the said land, and such moneys shall remain so deposited and invested until the same are applied-(i)in the purchase of such other lands as aforesaid; or(ii)in payment 16 any person or persons becoming absolutely entitled thereto.
