Section 93 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
93. Statement in respect of a waqf, trust or endowment.
- In the case of a waqf, trust or endowment, the statement under Section 92 shall show the class to which it belongs in terms of the classification under Section 76 and where the waqf, trust or endowment belongs to Class (b) of the said section, the following further particulars, namely-(a)details of all the property and estates comprised therein;(b)property and estates-(i)set apart exclusively for religious or charitable purposes;(ii)set apart exclusively for purposes other than religious or charitable; and(iii)not set apart exclusively for any of the purposes aforesaid.(c)the gross and the net income separately from every such property or estates;(d)the portion of the net income from the property and estates mentioned in sub-clause (iii) of Clause (b) used or intended to be used-(i)for religious or charitable purposes; and(ii)for purposes other than religious or charitable;(e)the proportion which the portion of the income mentioned in sub-clause (i) of Clause (d) bears to the net income mentioned in sub-clause (ii) of Clause (d)(f)(i)the net assets of the estates mentioned in sub-clause (i) of Clause (b)(ii)the net assets of the estates mentioned in sub-clause (i) of Clause (b)(iii)the net assets of the estates mentioned in sub-clause (iii) of Clause (b) the income whereof is used or intended to be used for religious or charitable purposes;(iv)the net assets of the estates mentioned in sub-clause (iii) of Clause (b) the income whereof is used or intended to be used for purpose other than religious or charitable;(g)the aggregate of the net assets of the estates set apart, used or intended to be used-(i)for religious or charitable purposes;(ii)for purposes other than religious or charitable, and(h)the land revenue assessed or deemed to be assessed in respect of estates falling in sub-clauses (i) and (ii) of Clause (g).
