Section 80 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
80. Contents of the application under Section 79.
- The application under Section 79 shall contain the following particulars-(a)the details of all his estates situate in the area to which this Act, applies;(b)the net assets of all such estates determined under Chapter III;(c)the date or dates on which the compensation has been finally determined or paid to the applicant and the amount thereof;(d)the land revenue assessed or deemed to be assessed in respect of each of the estates aforesaid on the date immediately preceding the date of vesting;(e)if the applicant is member of a Joint Hindu Family, the names of all his male lineal descendants or ascendants who are alive and the particulars of estates, if any, for which compensation on account of acquisition of estates under this Act, may have been determined or paid to any such descendant or ascendant;(f)if the applicant is a waqf, trust or endowment-(i)the class to which the waqf, trust or endowment belongs in terms of Clauses (a) to (c) of Section 76;(ii)the total income from the whole of its property and estates whether acquired or not under tins Act;(iii)the income separately from estate or estates acquired under this Act; and(iv)in the case of waqf, trust or endowment falling in Clause (b) of Section 76-its income, property and estates set apart, used or intended to be used exclusively for religious or charitable purposes and its income, property and estates set apart, used or intended to be used exclusively for purposes other than religious or charitable;(g)the right in which the applicant claims the grant;(h)such other particulars as may be prescribed.
