Section 89B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
89B.
(i)The amount to be allowed by the Rehabilitation Grants Officer on account of management and other charges under Section 89 shall be equal to the amount specified in the deed of waqf, trust or endowment or 15 per centum of the net assets calculated under Section 44, whichever is less:Provided that where the Rehabilitation Grants Officer, for reason to be recorded, considers that such amount should be allowed at a rate exceeding 15 per centum of the net assets he shall refer the matter to the Compensation Commissioner for orders.(ii)Any expenditure on account of management and other charges exceeding the amount allowed under sub-rule (i) shall be deemed to be income set apart, used or intended to be used exclusively for a purpose other than religious or charitable.]
