Section 91A(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)In the case of waqfs, trusts and endowments at sub-rule 1(b) of Rule 91, the deed shall be examined to ensure that the waqf, trust or endowment was created for charitable purposes only and such further enquiries may be made as may be considered necessary to determine whether or not the recognition of the waqf, trust or endowment should be withheld and in case of Rehabilitation Grants Officer arrives at the latter conclusion, he shall not determine annuity but report the case to the Collector who shall forward details in R.G. Form 21 together with reasons for recommending refusal of recognition to the Government through the [Compensation Commissioner]
