Section 94 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
94. Principles for classification of the property and apportionment of net income under Section 93.
- In classifying the property and estates for purposes of Clause (b) of Section 93 and in apportioning the net income for purposes of Clause (d) of the said section, the Rehabilitation Grants Officer shall have regard to-(a)the wishes, if any, of the founder of the waqf, trust or endowment;(b)the portion of the income from the property and the estates which have generally been used or applied to these purposes; and(c)the Principles of justice, equity and good conscience.
