Section 26(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)[(i) In case the site is assigned for any public purpose, such as roads, hospitals, dispensaries, schools and the like, which will not yield any income either in the present or in the near future to the individual or body assigning it the [Goan Sabha] [Added by Notification No. 315-R(4)/I-A-1942-1955.] [or the assignor] [Inserted by Notification No. 3195/I-A-3594-59.] shall report the fact to the Collector, giving the details of the land and the amount of rent involved. The Collector may exempt the site from the payment of rent for so long as it is utilized for any purpose of the nature indicated above(ii)When such exemption has once been sanctioned by the Collector the [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] may sanction the continuance of exemption from year to year so long as the land is being put to the same use.(iii)At the beginning of every revenue year the [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] shall enquire whether all land in respect of which exemption has been allowed is still used for the purpose which made it eligible for exemption. If it is found that the land or any portion thereof has ceased to be so used or though used for the same purpose as before has started to yield an income to the body or the individual concerned the [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] shall report the fact to the Collector with necessary details. The Collector may, after making such inquiry as he considers necessary, direct that the exemption from the payment of rent should cease wholly or in part, as the case may demand.
