Section 6 in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
6. Owner under disability or not in possession.––
(1)If the owner is unable, by reason of infancy or other disability, to act for himself, the person legallycompetent to act on his behalf may exercise the powers conferred upon an ownerby section 5.(2)In the case of village property, the headman or other village officerexercising powers of management over such property may exercise the powersconferred upon an owner by section 5.(3)Nothing in this section shall be deemed to empower any person notbeing of the same religion as the persons on whose behalf he is acting to make orexecute an agreement relating to a protected monument which or any part of whichis periodically used for the religious worship or observances of that religion.
