Section 14(a) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
(a)where rights have been acquired by the State Government in respect of any State-protected monument under this Act by virtue of any sale, lease, gift, or will, relinquish the rights so acquired to the person who would for the time being be the owner of the monument if such rights had not been acquired; or
