Section 16 in The Assam Ancient Monuments and Records Act, 1959
16. Relinquishment of Government rights in a monument.
- With the sanction of the State Government the Superintendent may-(a)where rights have been acquired by the State Government in respect of any monument under this Act or virtue of any sale, lease, gift or will, relinquish, by notification if the official Gazette the right the acquire to the persons who would be for the time being the owner of the monument if such right shave not been acquired ; or(b)relinquish any guardianship of a monument which he has assumed under this Act.
