Section 14 in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
14. Relinquishment of Government right in a monument.––
[The Government] may––(a)where rights have been acquired by Government in respect of anymonument under this Act by virtue of any sale, lease, gift or will,relinquish the rights so acquired to the person who would for thetime being be the owner of the monument if such rights had notbeen acquired ; or(b)relinquish any guardianship of a monument which it has acceptedunder this Act.
