Section 147 in Punjab Regional and Town Planning and Development Act, 1995
147. Exemption in certain cases.
- Nothing in this Chapter shall apply to-(i)anything made or constructed in the area comprised in the abadi- deh of any village falling inside, its Lal-Lakir or phirni;(ii)a place of worship or tomb of cenotaph or a wall enclosing graveyard, place of worship, cenotaph or samadhi; on land which, on the date of the publication of notification under sub-section (1) of section 143; is occupied by or for the purpose of such worship, tomb, cenotaph, graveyard or samadhi.(iii)excavations including wells or other operations made in the ordinary course of agriculture; and(iv)the construction of a road intended to give access to land for agricultural purposes or purposes sub servient to agriculture.
