Section 66A(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The compensation due to a waqf, trust or endowment shall be paid in the form of stock certificates, which shall be described as Zamindari Abolition Compensation Bond Stock Certificates, subject to the following extent:](a)In case of waqfs, trusts or endowments created-(i)before August 8, 1956, wholly for religious or charitable purpose, and(ii)on or after August 3, 1946, wholly for charitable purpose, the entire compensation, and(iii)before August 8, 1946, partly for religious and/or charitable purposes, and partly for other purposes, the portion of the compensation in respect of the religious and/or charitable purposes only.(b)In other cases as described in Rule 62.Explanation I. - The profits from any waqf, trust or endowed property or the portion of such profits used or intended to be used for or on the support of the founder or his family, or his or their descendants shall, notwithstanding anything contained in any law to the contrary, be deemed to be profits not used or intended to be used for a religious or charitable purpose.Explanation II. - A society registered under the Societies Registration Act, 1860, having for its object a charitable purpose is a trust for such purpose.
