Section 96 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
96. Determination of land revenue of estates used for religious or charitable purposes and for other purposes.
- In determining the land revenue assessed or deemed to be assessed in respect of estates the income whereof is used or intended to be used-(a)for religious or charitable purposes; and(b)for purposes other than religious or charitable, the land revenue assessed on all the estates mentioned in sub-clause (iii) of Clause (b) of Section 93 shall be distributed in the proportion referred to in Clause (e) of the said section.
