Section 91A(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)In the case of waqfs, trusts and endowments at sub-rule II(b) of Rule 91, the registered deed under which the waqf, trust or endowment was created should be consulted and the same principles shall be observed as in sub-rule (3) above. If the contents of the deed are not clear or no deed exists or the deed cannot be produced, the claim should not be admitted unless otherwise proved through the pronouncement of a court of law or orders of Government.
