Section 94A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
94A. [ [Added by Notification No. U.O. 340/I-A-443-D-59, dated 12.02.1963.]
(1)Where, at any time before the payment of rehabilitation grant or issue of annuity roll, the Rehabilitation Grants Officer, or, at any time after the issue of annuity roll, the Collector, on receiving, any representation or otherwise and after such enquiry as he may deem necessary or expedient in the circumstances of case, and after giving opportunity to the person claiming the payment, to be heard, is of opinion that the claimant is not entitled to the payment either because the avowed object of the waqf trust or endowment has failed or disappeared completely or that he is not the rightful claimant, the Rehabilitation Grants Officer or the Collector, as the case may be, may withhold or suspend payment of rehabilitation grant or issue of the annuity roll or payment of further instalments of annuity roll, as the case may be, till such time as the object is restored or the person is declared to be the rightful claimant by the decision of a competent court or authority. In case of withholding or suspension of payment of instalments of annuity roll, an intimation in R.G. Form 43 shall be sent to the Treasury Officer of the treasury where the annuity roll may be enfaced for payment of instalments.(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.]
