Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 91A] [Entire Act] State of Uttar Pradesh - Subsection Section 91A(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (1)In the case of waqfs, trusts and endowments at sub-rule 1(a) of Rule 91 the amount of annuity shall be paid as provided in the rules, if any entry in the khewat exist.
