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

State of West Bengal - Subsection

Section 4(3) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.

(3)The owner of any State-protected monument, may, by written instrument, constitute the Commissioner the guardian of the monument, and the Commissioner may, with the sanction of the State Government, accept such guardianship.