Section 94(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)As soon as may be the Rehabilitation Giants Officer shall have lists prepared in R.G. Form 41 in respect of waqfs, trusts and endowments for which annuity rolls have been prepared and countersigned by the Collectors. Extracts from these lists shall be sent to all those tahsils in Uttar Pradesh in which the avowed objects of the waqfs, trusts, and endowment are situated. These extracts shall be kept in the office of the Registrar Kanungo in the form of a register from which necessary lists shall be prepared and furnished to the Sub-Divisional Officer, Tahsildar, Naib-Tahsildars, Kanungos and Lekhpals concerned.
