.The Official Trustee may, in addition to and not in derogation of any other powers of expenditure lawfully exercisable by him, incur expenditure(a)on such acts as may be necessary for the proper care and management of any property belonging to any trust administered by him; and(b)with the sanction of the High Court on such religious, charitable and other objects and on such improvements as may be reasonable and proper in the case of such property.
