Section 92 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
92. [ [Substituted by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
[(1)] After annuity payable to a waqf, trust or endowment has been determined the Rehabilitation Grants Officer shall prepare an annuity roll in R.G. Form 93 and shall forward the same along with the file of the applicant through a dak bahi register, which shall be maintained in two separate volumes, to the Collector who will countersign the roll personally. The serial number of R.G. Form 22 shall be the number of the annuity roll and shall be entered thereon.Explanation. - In cases covered by Rule 85C(iii) separate annuity rolls shall be prepared in respect of each application].(2)[ While preparing the annuity roll under sub-rule (1), the Rehabilitation Grants Officer shall, after proper identification of the manager, mutawalli or trustee of waqf, trust or endowment, as the case may be, obtain his specimen signature or thumb-impression and note down his marks of identification in the columns provided therefor in the annuity roll in R.G. Form 23. In case the payment of annuity is desired to be made from any sub-treasury within the district in which the application for rehabilitation grant was made under Section 79 of the Act, the Rehabilitation Grants Officer shall also obtain on a separate sheet specimen signature or thumb-impression of the manager, mutawalli or trustee and attach the same with the annuity roll at the time of its transmission to the Treasury Officer.] [Added by Notification No. 3507/I-A-280-D-60, dated 20.08.1963.]
