Section 66A(1)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 66A(1)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(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.

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State of Uttar Pradesh - Subsection

Section 66A(1)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952