Section 22 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
22. Relinquishment of Government's rights in a monument.
(1)Where rights have been acquired by the Government in respect of any monument in the official gazette under this Act by virtue of any sale, lease, gift or will, the Government may by notification, relinquish rights so acquired, to the person who would, for the time being be the owner of the monument, as if such rights had not been acquired.(2)The Director may, with the prior sanction of the Government relinquish the guardianship of a monument which he has assumed under this Act.
