Section 3(6) in Uttar Pradesh Roadside Land Control Act, 1945
(6)For purpose of Sub-section (3) a person shall be deemed to be interested in land if he is a 'person interested' as defined in Clause (b) of Section 3 of the Land Acquisition Act, 1894 for the purposes of that Act or, where land is occupied by or for the purposes of a place of worship, tomb, cenotaph, graveyard, grave or marghat, If he is a member of the faith to which such building pertains.
