Section 10(1) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
(1)If the State Government apprehends that a State-protected monument is in danger of being destroyed, injured, altered, mutilated, defaced, removed or dispersed or of falling into decay, the State Government may acquire it under the provisions of the Land Acquisition Act, 1894, as if the preservation of the State-protected monument were a "public purpose" within the meaning of the Act.
