Section 16(a) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(a)Where rights have been acquired by the Director in respect of any monument under this act by virtue of any sale, lease, gift or will relinquish, by notification in the Official Gazette, 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
