Section 98 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
98. Amount of the grant.
- Subject to such marginal adjustments as may be prescribed, the amount payable as rehabilitation grant to an intermediary shall, except in the case of waqf, trust or endowment, be such multiple of the net assets mentioned in the statement prepared under Section 92 as may be applicable in accordance with the table given in Schedule I.
