Section 22(2) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(2)On receipt of an application under sub-rule (1), its particulars shall be entered in a register in C.L.H. Form 46 and the [Prescribed Authority] [Inserted by Notification No. 1-5(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette, Extraordinary, dated 13.7.1973.] shall, after such inquiry as he deems proper, ascertain the amount of annuity, if any, payable to a religious waqf, trust, endowment or institution. He shall thereafter prepare a statement in C.L.H. Form 39 showing -(a)the total average annual income of waqf, trust, endowment, or institution;(b)the division of the aforesaid income into two parts referred to in Section 17-A(i); and(c)the amount of annuity payable to such waqf, trust, endowment, or institution.
