Section 80(f) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(f)if the applicant is a waqf, trust or endowment-(i)the class to which the waqf, trust or endowment belongs in terms of Clauses (a) to (c) of Section 76;(ii)the total income from the whole of its property and estates whether acquired or not under tins Act;(iii)the income separately from estate or estates acquired under this Act; and(iv)in the case of waqf, trust or endowment falling in Clause (b) of Section 76-
