Section 7(3) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(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 living, that it is to say a functional protected monument which or any part of which is regularly used every year for religious worship or observances of that religion at the time of its protection.
