Section 89B(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(i)The amount to be allowed by the Rehabilitation Grants Officer on account of management and other charges under Section 89 shall be equal to the amount specified in the deed of waqf, trust or endowment or 15 per centum of the net assets calculated under Section 44, whichever is less:
