Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66B] [Entire Act] State of Uttar Pradesh - Subsection Section 66B(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (b)for purposes other than religious or charitable, in accordance with the terms of the deed creating the waqf, trust or endowment.
