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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(3) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

(3)Nothing in this section shall be deemed to empower any person, not being of the 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 religious worship or observances of that religion.