Section 15 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
15.
(a)The Compensation Officer shall not pass any orders in respect of entries in Z.A. Form [10-A or] [Added by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.] 11 relating to waqfs, endowments or societies.(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.(c)The extract prepared in sub-rule (b) shall be forwarded to the Collector who shall forward it to the Secretary to Government in the Revenue Department through the Compensation Commissioner along with a brief summary of the result of his inquiries, for orders of Government as to whether any of the waqfs, trusts, endowments or societies shall not be recognised.
