Section 32(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)Land, which is vested in Gram Sabha and is used as graveyard, cremation ground or for charitable purposes, shall not be let out. The land shall be allowed to be utilized according to local custom as before the abolition of zamindari. [Vide G.O. No. 181/I-A-2-1 (2), dated May 23, 1968].
