Section 25 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
25. Use of surplus land for other public purposes. -
The State Government may, instead of settling any surplus land in accordance with the provisions of this Act, use, or permit the use, either temporarily or permanently, of the whole or any portion of such land for any purpose for which such land could have been acquired under the Land Acquisition Act, 1894.
