Section 3(6) in The Delhi Restriction of Uses of Land Act, 1941
(6)For the purposes of sub-section (3) a person shall be deemed to be interested in land if he is "person interested" as defined in clause (b) of section 3 of the Land Acquisition Act, 1894 (1 of 1894), for the purposes of that Act or, where the land is land occupied by or for the purposes of a mosque, imambara, dargah, karbala, takya or Muslim graveyard, if he is a Muslim.
