Section 92K(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The annuity payable to waqf, trust or endowment shall be paid in two equal half yearly instalments, the first of which shall become due for payment after six months, calculated from the date of vesting :Provided that if one or more instalments of annuity have already fallen due before the issue of the annuity roll, the same shall be payable immediately after the issue of the annuity roll to the waqf, trust or endowment:
