Section 17 in The Himachal Pradesh Roadside Land Control Act, 1968
17. Savings.
- Nothing in this Act shall apply to,-(a)the erection or re-erection of building upon land included in the inhabited site of any village as entered and demarcated in the revenue records or upon sites in a municipal, notified or town area that are already built up on the date of the issue of the notification under sub-section (2) of section 3 of this Act;(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;(c)excavations (including wells) made in the ordinary course of agricultural operations, soil conservation and hill stabilisation;(d)the construction of an unmetalled road in ended to give access to l and solely for agricultural purposes
