Section 17(a) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
(a)where rights have been acquired by the Director in respect of any monument under this Act by virtue of any sale, lease, gift or will, relinquish, by notification in the official Gazette, the 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; or
