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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Uttar Pradesh - Subsection

Section 94(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)It shall be the duty of each Sub-Divisional Officer, Tahsildar, Naib-Tahsildar, Kanungo and Lokhpal to report in R.G. Form 42 to the Collector, concerned as soon as he comes to know that the avowed object at any waqf, trust or endowment referred to in sub-rule (1) has failed or disappeared completely.]