Section 93(f) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(f)(i)the net assets of the estates mentioned in sub-clause (i) of Clause (b)(ii)the net assets of the estates mentioned in sub-clause (i) of Clause (b)(iii)the net assets of the estates mentioned in sub-clause (iii) of Clause (b) the income whereof is used or intended to be used for religious or charitable purposes;(iv)the net assets of the estates mentioned in sub-clause (iii) of Clause (b) the income whereof is used or intended to be used for purpose other than religious or charitable;
