Section 3(2) in The Haryana Municipal Common Lands (Regulation) Rules, 1976
(2)The committee may make use of the land vested in it under the Act, either itself or through another, for any one or more of the following purposes :-(i)Model farm;(ii)Seed farm;(iii)Nursery garden or horticulture;(iv)Production of food, fibre or fodder crops;(v)Dairy farm;(vi)Grazing of cattle;(vii)Tree plantation or any other purposes related to forestry;(viii)Dyeing and tanning of skins and hides;(ix)Storage of fuel, fodder and/or grain;(x)Brick-kilns, extraction of salt petre (shora), sand, stones, kankar, bajri or other minerals defined in the Punjab Mineral Concession Rules, 1964;(xi)Cremation or burial grounds;(xii)Manure pits, or for use or disposal of sullage water;(xiii)Public latrines and/or urinals;(xiv)Pathways, roads, drains or water-channels;(xv)Playgrounds, recreation parks/sports or children parks;(xvi)Leasing out for the purpose of abadi to a family having insufficient housing accommodation or for industrial projects approved by the Government;(xvii)School building, school library or other structures, for educational purposes;(xviii)Maternity or first-aid centres;(xix)Hospital or Dispensary;(xx)Veterinary hospital or dispensary;(xxi)Vehicle park;(xxii)Janj-ghar or community centre;(xxiii)ponds and fisheries;(xxiv)Wells, hand-pumps, waterworks, piaos (water huts) or any other water lifting device;(xxv)Leasing out for cultivation;(xxvi)Any other kindred common purpose with the approval of the Deputy Commissioner.
