Section 20(2) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(2)From the date of such notification all antiquities buried in the protectedarea shall be the property of Government and shall be deemed to be in the possessionof Government, and shall remain the property and in the possession of theGovernment until ownership thereof is transferred; but in all other respects therights of any owner or occupier of and in such area shall not be affected.[20.-A.] Power to enter upon and make excavation in a protected area.––
