Section 99(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(c)where the waqf, trust or endowment belongs to Class (b) mentioned in Section 76-(i)in respect of the estates referred to in sub-clause (i) of Clause (g) of Section 93, an annuity determined in accordance with the principles laid down in Clause (a): and(ii)in respect of estates referred to in sub-clause (ii) of Clause (g) of Section 93, an amount calculated in accordance with the principles laid down in Section 98.
