Section 92CC in U.P. Zamindari Abolition and Land Reforms Rules, 1952
92CC. [ [Added by Notification No. 365/I-A-21(2)-68, dated 28.01.1969.]
An application referred to in sub-section (2) of Section 100-A for re-determination of the amount of annuity in favour of any waqf, trust or endowment entitled to such re-determination under the said section shall be filed in R.G. Form 24-A within the time mentioned in sub-section (2) of the said section. It shall be accompanied by the copy of the statement in R.G. Form 17, 18, 19 or 20, as the ease may be, supplied under Rule 91-C, and the Annuity Roll issued under sub-rule (1) of Rule 92-C :Provided that the application may be accepted without the copy of the statement in R.G. Form 17, 18, 19 or 20 or the Annuity Roll where the same was/were not received by the applicant.]
