Section 7 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
7. When owners are under disability or when it is a village property.
(1)If the owner of a protected monument is unable by reason of infancy or other disability, to act for himself, the person legally competent to act on his behalf may exercise the powers conferred upon an owner by section 6.(2)In the case of protected monument which is a village property, the Panchayat for the village where such property vests in the Panchayat or where such property does not vest in a Panchayat, any village officer exercising powers of management over such property may exercise the powers conferred upon an owner by section 6.(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.
