Section 30(3) in The United Provinces Tenancy Act, 1939
(3)land acquired or held for a public purpose or a work of public utility; and in particular, and without prejudice to the generality of this clause, -(a)lands at present, or which may, hereafter, be set apart for military encamping grounds;(b)lands situated within the limits of any cantonment;(c)lands included within railway or canal boundaries;(d)lands acquired by a town improvement trust, in accordance with a scheme sanctioned under Section 42 of the United Provinces Town Improvement Act, 1919; or by a municipality for a purpose mentioned in clause (a) or clause (c) of Section 8 of the United Provinces Municipalities Act, 1916;(e)lands within the boundaries of any Government forests;(f)municipal trenching grounds;(g)land held or acquired by educational institutions for purposes of instruction in agriculture;
