Section 100A(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)The application referred to in sub-section (1) may be filed [on or before thirtieth June, 1972] [Substituted by U.P. Act No. 20 of 1972.] and shall be in such form as may be prescribed, and the provisions of this Act and the rules made thereunder shall be applicable thereto as if the aforesaid application were an application made under Section 79 :Provided that in re-determining the amount payable to any waqf, trust or endowment, the amount already paid in cash or in bonds or partly in cash and partly in bonds or previously determined to be so payable in respect of the estate to which the application relates shall be deducted or adjusted, as the case may be.
