Section 100B in The U.P. Zamindari Abolition and Land Reforms Act, 1950
100B. Special relief to certain waqfs, trusts or endowments.
(1)Every waqf, trust or endowment-(a)which is wholly for religious or charitable purposes; and(b)which had been created before the eighth day of August, 1946; and(c)which immediately preceding the date of vesting, had the right to realise land revenue in respect of land in any estate which has vested in the State under this Act, as assignee or grantee thereof,shall, notwithstanding that its name was not recorded in the record-of-rights maintained under Clauses (a) to (d) of Section 32 of the U.P. Land Revenue Act, 1901 (U.P. Act III of 1901), as it stood, immediately prior to the coming into force of this Act and was accordingly not entitled to any compensation and rehabilitation grant under this Act, be paid, with effect from the date of vesting, an annuity which shall be equal to the annual land revenue payable to it as aforesaid immediately preceding the date of vesting, less fifteen per centum thereof on account of the estimated cost of management and bad debts.(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).(3)The provisions of this Act and the rules made thereunder insofar as they relate to determination and payment of rehabilitation grant shall mutatis mutandis apply to the determination and payment of annuity under sub-section (1).
