(2)The provisions of sub-section (1) shall apply to the following categories of land, namely -(a)any land entrusted or deemed to be entrusted to any [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or local authority under the provisions of this Code or any other law for the time being in force;(b)any land over which a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or local authority is entitled to take possession under the provisions of this Code;(c)any land which belongs to or is owned or held by a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or local authority;(d)that the asami is holding land specified in clause (d) or clause (e) of Section 77 and that the cultivation of crops in such land has become impossible;(e)that the asami was admitted to the land under clause (b) of Section 125 and the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] proposes to use it for a public purpose.
