Section 4(3) in The Places Of Worship (Special Provisions) Act, 1991
(3)Nothing contained in sub-section (1)and sub-section (2) shall apply to,(a)any place of worship referred to in the said sub-sections which is an ancient and historical monument or an archaeological site or remains covered by the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (24 of 1958) or any other law for the time being in force;(b)any suit, appeal or other proceeding, with respect to any matter referred to in sub-section (2), finally decided, settled or disposed of by a Court, tribunal or other authority before the commencement of this Act;(c)any dispute with respect to any such matter settled by the parties amongst themselves before such commencement;(d)any conversion of any such place effected before such commencement by acquiescence;(e)any conversion of any such place effected before such commencement which is not liable to be challenged in any Court, tribunal or other authority being barred by limitation under any law for the time being in force.
