Section 16(b) in The Delhi Restriction of Uses of Land Act, 1941
(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 Chief Commissioner occupied by or for the purposes of such place of worship, tomb, Samadhi, cenotaph or graveyard ;
