Section 3(6) in The Himachal Pradesh Roadside Land Control Act, 1968
(6)For the purposes 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, (1 of 18 94), for the purposes of that Act or where the 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.
