Section 94 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
94. [ [Substituted by Notification No. U.O. 340/I-A-443-D-59, dated 12.02.1963.]
(1)As soon as may be the Rehabilitation Giants Officer shall have lists prepared in R.G. Form 41 in respect of waqfs, trusts and endowments for which annuity rolls have been prepared and countersigned by the Collectors. Extracts from these lists shall be sent to all those tahsils in Uttar Pradesh in which the avowed objects of the waqfs, trusts, and endowment are situated. These extracts shall be kept in the office of the Registrar Kanungo in the form of a register from which necessary lists shall be prepared and furnished to the Sub-Divisional Officer, Tahsildar, Naib-Tahsildars, Kanungos and Lekhpals concerned.(2)It shall be the duty of each Sub-Divisional Officer, Tahsildar, Naib-Tahsildar, Kanungo and Lokhpal to report in R.G. Form 42 to the Collector, concerned as soon as he comes to know that the avowed object at any waqf, trust or endowment referred to in sub-rule (1) has failed or disappeared completely.]
