Section 17(1) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
(1)Where rights have been acquired by the State Government in respect of any monument under this Act by virtue of any sale, lease, gift or will, the State Government may, by notification, relinquish 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.
