Section 6(3) in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978
(3)Nothing in this section shall be deemed to empower any person, not being of same religion as the person on whose behalf he is acting, to make or execute an agreement relating to a protected monument which, or any part of which, is periodically used for the religious worship or observances of that religion.
