Section 10(2) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(2)The powers of compulsory purchase conferred by sub-section (1) shallnot be exercised in the case of––(a)any monument which or any part of which is periodically used forreligious observances ; or(b)any monument which is the subject of a subsisting agreementexecuted under section 5.
