Section 64(b) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(b)If there is dispute on this point that certain land is graveyard etc. or not and land has not been recorded as waste land, abadi or path, matter, should, after the Sub-Divisional Officer has taken such action under the Code of Criminal Procedure, 1973 as is necessary to preserve breach of peace in the locality, left to the Courts to decide.
