Section 91B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
91B. [ [Added by Notification No. 222I-R/I-A-1042-1955, dated 10.01.1956.]
In the case of waqfs, trust and endowments falling under categories II(a) and (b) and IV of Rule 91 no payment can be made unless the intermediary has given his consent to the effect that the estate or estates or part thereof recorded in his name be entered in the name of the waqf, trust or endowment, and in such cases the name of the intermediary shall in respect of such estate or estates or share thereof be substituted by that of the waqf, trust or endowment in all records relating to the payment of compensation and rehabilitation grant.]
