Section 10(2) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
(2)The powers of compulsory acquisition conferred by sub-section (1) shall not be exercised in the case of -(a)any monument which or any part of which is periodically used for religious observances; or(b)any monument which is the subject of a subsisting agreement executed under section 5:Provided that in case of repeated infringement of the agreement by the owner as stated in section 7 the State Government may exercise its powers of compulsory acquisition.
