Section 2(b) in The Transfer Of Evacuee Deposits Act, 1954
(b)"deposit" means--(i)any movable property in the custody or under the control of any Civil or Revenue Court in respect of any proceedings before it; or(ii)any movable property under the superintendence or in the custody of a court of wards under any law for the time being in force, whether such movable property is in the actual custody of the court of wards, or in that of some other authority on its behalf; or(iii)any movable property in the custody or under the control of a manager;
