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[Cites 0, Cited by 0] [Section 92K(3)] [Section 92K] [Entire Act]

State of Uttar Pradesh - Subsection

Section 92K(3)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)
(i)Where annuity rolls of waqfs trusts and endowments subject to the provisions of the U.P. Muslim Waqfs Act, 1960 have already been issued, the Rehabilitation Grants Officer concerned shall send to the Treasury Officer concerned under his signature and seal a list of all such waqfs, trusts and endowments indicating against each
(i)the name and address of the Mutawalli, Manager, Trustee, etc. as had been mentioned in the annuity roll;
(ii)Book No. and Serial No. of the annuity roll;
(iii)the amount of the annuity roll:
(iv)whether the waqf, trust or endowment is governed by the Shia Central Board of Waqfs, Uttar Pradesh or the Sunni Central Board of Waqfs, Uttar Pradesh; and
(v)the amount of annual interest pay able on the Zamindari Abolition Compensation Bond Stock Certificates issued to the waqf, trust or endowment.
(ii)On receipt of the list, the Treasury Officer shall note down from the list the amounts of annual interest mentioned at item (v) above on the Treasury halves of all the annuity rolls kept in his office after a careful comparison of the particulars thereof from those of the list aforesaid and also in the register in R.G. Form 24. Whenever the holder's half of the annuity roll is presented by any of these waqfs. trusts or endowments for obtaining payment of annuity, the Treasury Officer shall note down the aforesaid amount of interest on the holder's half also.
(iii)In case where annuity rolls are enfaced for a payment at any sub-treasury the Treasury Officer shall send extracts from the list aforesaid to the Sub-Treasury Officer concerned and cause the amount of annual interest aforesaid to be noted on the Sub-treasury halves and holder's halves of the annuity rolls by the Sub-treasury Officer.
(iv)The Treasury Officer or the Sub-treasury Officer, as the case may be, shall make deduction of contribution as mentioned in sub-rule (a) above.