Section 100B(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)A waqf, trust or endowment referred to in sub-section (1) may, [on or before thirteenth June, 1972] [Substituted by U.P. Act No. 20 of 1972.], apply for determination and payment of the annuity referred to in sub-section (1).
