Section 66B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
66B.
In the case of waqf, trust or endowment mentioned at sub-clause (iii) of clause (a) of sub-rule (1) of Rule 66-A, the Compensation Officer shall apportion the compensation due to such waqf, trust or endowment-(a)for religious and/or charitable purposes, and(b)for purposes other than religious or charitable, in accordance with the terms of the deed creating the waqf, trust or endowment.Provided that where the deed creating the waqf, trust or endowment does not exist or where the recitations, in the deed are not unequivocal with regard to the apportionment of the estates or the incomes thereof between religious or charitable purpose and other purposes regard will be had to.-(a)the wishes, if any, of the founder of the waqf trust or endowment.(b)the portions of the income from the property and the estates which have generally been used or applied to those purposes, and(c)the principles of justice, equity and good conscience.Note. - The appointment made by the Compensation Officer under this rule shall be deemed to be an apportionment for purposes of this Chapter only without prejudice to any decision that may be taken by the Rehabilitation Grants Officer in apportioning the net assets for purposes of Chapter V.
