Section 22 in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
22. Exemption.
- Nothing in this Act shall apply to -(a)the area comprised in the abadi deh of any village;(aa)[ the area adjacent to the abadi deh of any village which the Government identifies for village expansion through a notification published in the official Gazette, specifically to this effect subject to the condition that this area shall not exceed sixty percent of the existing village abadi deh] [Clause (aa) added by Haryana Act No. 25 of 2003.](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;(c)Excavations (including wells) or other operations made in the ordinary course of agriculture; and(d)the construction of an unmetalled road intended to give access to land for agricultural purposes or purposes subservient to agriculture.
