Section 17 in Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968
17. Relinquishment of Government rights in a monument.
- With the sanction of the Government, the Director may,"(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, 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(b)relinquish any guardianship of a monument which he has assumed under this Act.
