(2)The following things may be entrusted to a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or other local authority under sub-section (1), namely :-(i)lands, whether cultivable or otherwise, except land for the time being comprised in any holding or grove;(ii)grove standing on the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] land, pasture land, graveyard, cremation ground, manure pits, Khaliyans, Chakroads, link roads, sector roads, land in river bed, road, Sadak Khanti, Sullage farm;(iii)forests; and fisheries;(iv)trees, other than trees in a holding or on the boundary of a holding or in a grove or abadi, or any trees on unoccupied land;(v)hats, bazars, meals, tanks, ponds, water-channels, private ferries, pathways and abadi sites;(vi)subject to the provision of the Treasure Trove Act, 1878, any properties specified in Section 55 and belonging to the State Government.
