Section 105(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)Without prejudice to the generality of the foregoing powers such rules may provide for-(a)the procedure for determining the religious or charitable nature of a waqf, trust or endowment;(b)the form and the procedure in which application shall be filed under Section 79;(c)the form of the affidavit under Section 82 and the manner of its filing;(d)the form of general notice to be published under Section 85;(e)the form and the procedure in which the objections shall be filed under Sections 85 and 86;(f)the procedure to be followed in the hearing and disposal of objections under Section 88;(g)the manner of determining the management charges to be allowed under Section 89;(h)the procedure of the enquiry under Section 90;(i)the form and manner in which the statements under Sections 92 and 93 shall be prepared; and(j)the matters which are to be and may be prescribed.
