Section 37 in Maharashtra Industrial Development Act, 1961
37. Investment of amount deposited in court.
- Where any amount of compensation has been deposited [to the Authority] [Substituted 'in Court' by Maharashtra Act No. 27 of 2019, dated 23.7.2019.] under the last preceding section, the [Authority] [Substituted 'Court' by Maharashtra Act No. 27 of 2019, dated 23.7.2019.] may either of its own motion or on the application made by or on behalf of any party interested or claiming to be interested in such amount, order the same to be invested in such Government or other securities approved by the State Government as it may think proper, and may direct the interest or other proceeds of any such investment to be accumulated and paid in such manner as will, in its opinion, give the parties interested therein the same benefit therefrom as they might have had from the land in respect whereof such amount has been deposited or as near thereto as may be.
