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Report No. 10 100. Section 32.- Section 32, dealing with the investment of money deposited in respect of land belonging to persons incompetent to alienate, has been retained, with the addition of a new sub-section which provides that the money required to be invested in the purchase of securities referred to in the section may, notwithstanding anything contained in sub-section (1), be paid by the Court to such person or persons, if, before such investment of money, the person or persons become absolutely entitled thereto.    |
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