Section 77 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
77. Waqf, trust or endowment created on or after August 8, 1946, not to be recognized.
- Notwithstanding anything contained in any law for the time being in force, no waqf, trust or endowments, except as hereinafter excepted, created on or after the eighth day of August, 1946, in respect of any estate or part of an estate acquired under the provisions of this Act, shall be recognized as such for assessment and payment of rehabilitation grant under this Act and any estate or part of an estate in respect of which a waqf, trust or endowment has been so made by an intermediary shall be deemed to belong to such intermediary and the rehabilitation grant in respect thereof shall be determined as if no such waqf, trust or endowment had been created :Provided that the rehabilitation grant awarded in respect of the estate or the part shall, notwithstanding anything hereinbefore contained, be payable to the mutawalli, trustee or other person vested with the management of the waqf, trust or endowment and not to the intermediary.Exception. - A waqf, trust or endowment wholly for charitable purposes shall be recognized, unless the State Government in any particular case directs otherwise.
