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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Ancient Monuments Preservation Act, 1904

(2)The powers of compulsory purchase 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 observance; or
(b)any monument which is the subject of a subsisting agreement executed under section 5.