Section 4 in The Assam Ancient Monuments and Records Act, 1959
4. Acquisition of right in or guardianship of an ancient monument.
(1)The Superintendent, with the sanction of the State Government, may purchase, or take a lease of, or accept a gift or bequest of, any protected monument.(2)When a protected monument is without an owner, the Superintendent may, by notification in the official Gazette, assume the guardianship of the monument.(3)The owner of any protected monument may, by written instrument, constitute, the Superintendent the guardian of the monument, and the Superintendent may, with the sanction of the State Government, accept such guardianship.(4)When the Superintendent has accepted the guardianship of a monument under sub-section (3), the owner shall, except as expressly provided in this Act, have the same estate, right, title and interest in and to the monument as if the Superintendent had not been constituted guardian thereof.(5)When the Superintendent has accepted the guardianship of a monument under sub-section (3) the provisions of this Act relating to agreements executed under Section 5, shall apply to the written instruments executed under the said sub-section.
