Section 24A(2) in U.P. Consolidation of Holdings Rules, 1954
(2)Besides reservation of lands for extension of Abadi, including areas for Abadi sites for Harijans and landless persons in the unit for present and future needs land may also be reserved according to the needs of each unit for the following public purposes :(i)Manure pits;(ii)Roads, village and inter-village rastas;(iii)Pasture lands;(iv)Threshing-floor;(v)Playground;(vi)Primary and other schools;(vii)Hospitals;(viii)Panchayat ghars;(ix)Plantation of trees;(x)Cremation grounds and graveyards;(xi)[ Water channels (gools or nalis) and canals for irrigation purposes] [Substituted by Notification No. 31/1/79 (507)-Revenue-8 dated 15.11.1979.];(xii)Flaying sites; and(xiii)any other objects of similar nature for which reservation of land may be considered necessary in the interest of the tenure-holders of the unit.Note. - Reservation for ail the purposes specified above, including those for Abadi sites shall be made separately for present needs and for future needs.
