Section 91 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
91. [ [Substituted by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
Annuity shall be payable to the following classes of waqf, trust and endowments :I-Waqf, trusts and endowments recorded as intermediaries in the khewat for 1359 Fasli and created-(a)before August 8, 1946, for religious purposes or for charitable purposes, or partly for religious and partly for charitable purposes,(b)[on or] after August 8, 1946, for charitable purpose only.II-Waqfs, trusts and endowments not recorded as intermediaries in the khewat, but which were beneficiaries under some deed of charge against the whole or part of the income of an estate and were created-(a)before August 8, 1946, for religious and/or charitable purposes;(b)[on or] [Ibid.] after August 8, 1946, for charitable purpose only.III-Waqfs, trusts and endowments recorded as intermediaries in the khewat of 1956 Fasli and created before August 8, 1946, partly for religious and/or charitable purposes and partly for purposes other than religious or charitable.IV-Waqfs, trusts and endowments recorded as intermediaries in the khewat, but which were beneficiaries under some deed of charge against the whole or part of the income of an estate and were created before August 8, 1946, partly for religious and/or charitable purposes and partly for purposes other than religious or charitable. In such eases annuity is payable on the portion of the income stipulated in the deed creating the waqf, trust or endowment for expenditure on religious and/or charitable purposes only.Explanation. - The following classes of waqfs, trusts and endowments shall not be entitled to annuity :Waqfs, trusts and endowments-(a)created [on or] [Added by Notification No. 9285/1-A-l051-1956, dated 01.11.1956.] after August 8, 1946, for religious purposes only;(b)created [on or] [Ibid.] after August 8, 1946, for partly religious, and partly charitable purposes;(c)created [on or] [Ibid.] after August 8, 1946, for charitable purposes, but the recognition of which has been withheld or denied by Government under Section 77 of the U.P. Zamindari Abolition and Land Reforms Act, 1950;(d)created for purposes other than religious or charitable.]
