Section 16 in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978
16. 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 owner of the monument if such rights had not been so acquired; or(b)relinquish any guardianship of a monument which he has assumed under this Act.
