Section 4(4) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(4)When the director has accepted the guardianship of a protected monument under sub-Section (3)-(a)the owner shall except as expressly provided in this Act, have the same estate right, title and interest in or to the monument as if the Director had not been constituted a guardian thereof, and(b)the provisions of this Act relating to agreements, executed under Section 5, shall apply to the written instrument executed under the said sub-section.
