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[Section 32(1)] [Section 32] [Complete Act]
Central Government Act
Section 32(1)(b) in The Land Acquisition Act, 1894
(b) if such purchase cannot be effected forthwith, then in such Government of other approved securities as the Court shall think 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 be applied-
(i) in the purchase of such other lands as aforesaid; or
(ii) in payment to any person or persons becoming absolutely entitled thereto.