Section 064 in The Places Of Worship (Special Provisions) Act, 1991
064.
Statement of Objects and Reasons.-In view of the controversies arising from time to time with regard to conversion of places of worship, it is felt that such conversions should be prohibited.2. In order to foreclose any controversy in respect of any place of worship that existed on 15th day of August, 1947 it is considered necessary to provide for the maintenance of the religious character of such place of worship as it existed on the 15th day of August, 1947. As a consequence thereof, all the suits or other proceedings pending as on 11th day of July, 1991 with respect to any of such places of worship, may abate and also further suits or other proceedings may be barred.3. However, since the case relating to the place commonly called Ram Janma Bhumi-Babri Masjid forms a class by itself, it has become necessary to exempt it entirely from the operation of this Act.4. Moreover, in order to maintain communal harmony and peace, matters decided by Courts, tribunals or other authorities, or those settled by parties amongst themselves or through acquiescence, between 15th day of August, 1947 and the 11th day of July, 1991 are also exempted from the operation of this Act.5. The 11th day of July, 1991 is proposed as the commencement date of the Act as on that day the President addressed the Parliament making such a declaration.6. The Bill seeks to achieve the above objectives.[18 th September , 1991]An Act to prohibit conversion of any place of worship and to provide for the maintenance of the religious character of any place of worship as it existed on the 15th day of August, 1947, and for matters connected therewith or incidental thereto.Be it enacted by Parliament in the Forty-second Year of the Republic of India as follows:
