Section 2(i) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(i)Nazul land or any other premises entrusted to the management of local authority (including any building built with Government funds on land belonging to the State Government after the entrustment of the land to that local authority, not being land vested in or entrusted to the management of a Gaon Sabha or any other local authority, under any law relating to land tenures):
