Section 17(b) in The M.P. Regulation of Uses of Land Act, 1948
(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 samadhi on land which is at the time, a notification under sub-section (2) of Section 3 is published by the Collector occupied by or for the purposes of such place of worship, tomb, samadhi, cenotaph or graveyard;
