Section 14 in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
14. Relinquishment of Government rights in a State-protected monument.
- With the sanction of the State Government, the Commissioner may -(a)where rights have been acquired by the State Government in respect of any State-protected monument under this Act by virtue of any sale, lease, gift, or will, relinquish the 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; or(b)relinquish any guardianship of a State-protected monument which he has accepted under this Act.
