1273. Deposit of religious relics or symbols, or erection of shrines places of worship on Government land.
- No religious relics or symbols shall be deposited or shrines or places of worship erected on Government land, without express orders either from the Provincial Government in the Communications and Works Department or from the Inspector-General, according as the buildings are borne on the books of the Communications and Works or Police Department. Such encroachments, if permitted, are likely to cause trouble in the event of the land which they occupy being required for improvements or other purposes.
