Section 4 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
4. Acquisition of rights in or guardianship of State-protected monument.
(1)The State Government may purchase or take a lease of or accept a gift or bequest of any State-protected monument.(2)Where State-protected monument is without an owner, the Director may, by notification, assume the guardianship of the monument.(3)The owner of any State-protected monument may, by written instrument, constitute the Director, the guardian of the monument, and the Director may, with the sanction of the State Government, accept such guardianship.(4)When the Director has accepted the guardianship of a State-protected 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 Director had not been constituted a guardian thereof.(5)When the Director has accepted the guardianship of a State-protected monument under sub-section (3) the provisions of this Act relating to agreements entered into under Section 5 shall apply to the written agreement referred to in the said sub-section.(6)Nothing in this section shall affect the use of any State-protected monument for customary religious observances.
