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[Cites 0, Cited by 0] [Section 91A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 91A(7) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(7)Once a claim relating to waqfs, trusts and endowments falling in categories II(a)(b) and IV of Rules 91 has been recognised as admissible the Rehabilitation Grants Officer shall call for the intermediary in whose name the estate is recorded and enquire from him whether he has any objection to the transfer of the estate or portion thereof to the waqfs, trust or endowment. In case the intermediary agrees, he shall obtain from the intermediary in writing the specification of the estates and shares therein and the extent of estates or shares thereof that the intermediary wishes to be deemed transferred to the waqf, trust or endowment. The written statement furnished by the intermediary shall be verified by him in the manner of the verification of plaints as prescribed in the Code of Civil Procedure.Explanation. - The transfer shall be deemed to the alienation in its entirety of the interest of the intermediary in the Zamindari Abolition Compensation as well as the rehabilitation grant pay able in respect of the estate or estates or part thereof, as the case may be. The transfer can be made of interest in estates or shares thereof and not of net assets for example a waqf, trust or endowment is entitled to receive an amount of Rs. 5,000 annually from the estate of an intermediary and the intermediary has three estates of which the net assets are as follows :
    Rs.
Estate number .. .. 1 .. .. 3,222
Ditto .. .. 2 .. .. 1,945
Ditto .. .. 3 .. .. 1,782
  Total .. .. 6,949
The intermediary may transfer interest in estate Nos. 1 and 3 or 2 and 3, or 1 in full and a portion of the remaining estate or estates in order to make up for the rest. It is not necessary that the amount of net assets should be exactly equivalent to Rs. 5,000. It may be less but cannot be more than the amount for which the waqf, trust or endowment is the charge-holder.]