Section 17 in The M.P. Regulation of Uses of Land Act, 1948
17. Savings.
- Nothing in this Act shall apply to-(a)the erection or re-erection of a building upon land included in the inhabited site of any village as defined in the revenue records;(b)the erection or re-erection of a place of worship or a tomb or cenotaph or of a wall enclosing a graveyard, place of worship, cenotaph or samadhi on land which is at the time, a notification under sub-section (2) of Section 3 is published by the Collector occupied by or for the purposes of such place of worship, tomb, samadhi, cenotaph or graveyard;(c)excavation (including wells) made in the ordinary course of agricultural operation;(d)the construction of an unmetalled road intended to give access to land solely for agricultural purposes.
