Section 88B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
88B. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
In the case of waqf, trust or endowment no interim annuity shall be payable after the presentation of the application referred to in Rule 85-C.Provided that the Compensation Commissioner may, in his discretion, allow the payment of interim annuity in any case where he considers that non-payment thereof will cause hardship.]
