Section 100A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
100A. Special provision for re-determination of annuity to certain Waqfs, trusts and endowments.
(1)Where any person acting or purporting to act on behalf of any waqf, trust or endowment referred to in Clause (a) or Clause (b) of Section 76, has omitted to claim the annuity payable to such waqf, trust or endowment under Section 99 or has made a wrong claim in respect thereof or any mistake has been made by the Rehabilitation Grants Officer in the determination of annuity payable to such waqf, trust or endowment and as a result of any such omission, wrong claim or mistake the amount determined to be payable to it is less than the amount actually due under the said Section 99 or the amount so determined is not in the form of annuity, any person competent to act on behalf of the waqf, trust or endowment, may file an application before the Rehabilitation Grants Officer for re-determination of the amount of annuity payable in accordance with the provisions of this Act, to the waqf, trust or endowment.(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.(3)The provisions of this section shall have effect notwithstanding any judgment, decree or order of any Court or anything contained in any other provision of this Act or any rules made thereunder.
