Section 45(d) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(d)land held and occupied for a public purpose or a work of public utility, and declared as such by the State Government or acquired under the Land Acquisition Act, 1894 the U.P. Land Acquisition (Rehabilitation of Refugees) Act, 1948, the U.P. Acquisition of Property (Flood Relief) (Temporary Powers) Act, 1948, or any other enactment other than this Act, relating to acquisition of land for a public purposes.
