Section 4(4) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(4)When the 3[Director, Archaeology] has accepted the guardianship of amonument under sub-section (3), the owner shall, except as expressly provided inthis Act, have the same estate, right, title and interest in and to the monument as ifthe 2[Director, Archaeology] had not been constituted guardian thereof.
