Section 3(2) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
(2)A copy of every notification published under sub-section (1) shall be fixed up in a conspicuous place on or near the monument, together with a notice that any objections to the contents of the notification received by the State Government within one month from the date when the copy is so fixed up will be taken into consideration.
