Section 17 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
17. Relinquishment of Government right in monument.
(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.(2)The Director may with the sanction of the State Government relinquish the guardianship of a monument which he has assumed under this Act.
