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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)He shall after making such enquiries as he considers necessary prepare an extract showing separately the waqfs, trusts, endowments or societies which prima facie appear wholly for charitable purposes.