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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(4) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.

(4)When the Commissioner has accepted the guardianship of a State-protected monument under sub-section (3), the owner shall, except as expressly provided in this Act, have the same right, title and interest in and to the monument as if the Commissioner had not been constituted guardian thereof.