Section 22(b) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(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 samathi on land which, on the date of publication, of the notification under sub-section (1) of Section 4, is occupied by or for the purpose of such worship, tomb, cenotaph, graveyard or samadhi;
