Section 20(2) in The Ancient Monuments Preservation Act, 1904
(2)From the date of such notification all antiquities buried in the protected area shall be the property of [the Government] [Substituted by A.O. 1950, for " Crown" . ] and shall be deemed to be in the possession of [the Government] [Substituted by A.O. 1950, for " Crown" . ], and shall remain the property and in the possession of [the Government] [Substituted by A.O. 1950, for " Crown" . ] until ownership thereof is transferred; but in all other respects the rights of any owner or occupier of land in such area shall not be affected.
