Section 147(ii) in Punjab Regional and Town Planning and Development Act, 1995
(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.
