Section 10(4) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
(4)In cases of urgency whenever the State Government so directs, the Collector, though no award has been made, may, on the expiration of 15 days from the date of publication of the notice mentioned in section 9, sub-section (1) of the Land Acquisition Act, 1894, take possession of the State-protected monument. Such monument shall thereupon vest absolutely in the State Government free from all encumbrances.
