Section 17(b) in The Himachal Pradesh Roadside Land Control Act, 1968
(b)the erection or re-erection of a place of worship or a tomb, cenotaph, grave, graveyard or marghat or of a wall enclosing a place of worship, tomb, cenotaph, grave, graveyard or marghat or land which is, at the time a notification under sub-section (2) of section 3 is published by the Government, occupied by or for the purposes of such place of worship, tomb, cenotaph, grave, graveyard or marghat;
