Section 99 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
99. Amount of rehabilitation grant in the case of a waqf, trust or endowment.
- In the case of waqf, trust or endowment, the amount payable as rehabilitation grant shall be-(a)where the waqf, trust or endowment belongs to Class (a) mentioned in Section 76, an annuity which shall be equal to the net assets of all the estates comprised in the waqf, trust or endowment, less the amount of interest calculated at two and a half per centum per annum on the amount of compensation payable to such waqf, trust or endowment;(b)where the waqf, trust or endowment belongs to Class (c) mentioned in Section 76, the amount determined in accordance with the Principles laid down in Section 98;(c)where the waqf, trust or endowment belongs to Class (b) mentioned in Section 76-(i)in respect of the estates referred to in sub-clause (i) of Clause (g) of Section 93, an annuity determined in accordance with the principles laid down in Clause (a): and(ii)in respect of estates referred to in sub-clause (ii) of Clause (g) of Section 93, an amount calculated in accordance with the principles laid down in Section 98.
