Section 17 in Telangana Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960
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 in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, the rights so acquired to the persons 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.
