Section 7(2) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
(2)In the case of a protected monument which is village property, the Panchayat for the village where such property vests in the Panchayat or, where such property does not vest in a Panchayat, any village officer exercising powers of management over such property may exercise the powers conferred upon an owner by section 6.
