Section 22(1) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(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.
