Section 4 in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
4. Acquisition of rights in a protected monuments.
(1)The Director may, with the sanction of the State Government, purchase or take a lease of or accept a gift or bequest of any protected monument.(2)Where a protected monuments is without an owner, the Director 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 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 monument under sub section (3), the owner shall, except as expressly provided in this Act, have the same estate, right, title or interest in and to the monument as if the Director had not been constituted a guardian thereof; and the provision of this Act relating to the agreement executed under section 5 shall apply to the written instrument executed under sub-section (3).(5)Nothing in this section shall affect the use of any protected monument for customary religious observances.
