Section 94A(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)As soon as the object of the waqf, trust or endowment is restored or the person claiming payment is declared to be the rightful claimant and an order of the competent court or authority in this regard is produced before the Rehabilitation Grants Officer or the Collector, as the case may be, the order of withholding or suspension shall be cancelled by him and the rehabilitation grant shall be paid, or annuity roll issued or orders shall be issued to the Treasury Officer concerned to resume payment on annuity roll and to pay all the accumulated instalments of annuity.]
