Section 5 — Acquisition of rights in a protected monument.

(1) The Director-General may, with the sanction of the Central Government, purchase, or take a lease of, or accept a gift or bequest of, any protected monument. (2) Where a protected monument is without an owner, the Director-General may, by notification in the Official Gazette, assume the guardianship of the monument. (3) The owner of any protected monument may, by written instrument, constitute the Director-General the guardian of the monument, and the Director-General may, with the sanction of the Central Government, accept such guardianship. (4) When the Director-General has accepted the guardianship of a monument under sub-section (3) , the owner shall, except as expressly provided in this Act, have the same estate, right, title and interest in and to the monument as if the Director-General had not been constituted a guardian thereof. (5) When the Director-General has accepted the guardianship of a monument under sub-section (3) , the provisions of this Act relating to agreements executed under section 6 shall apply to the written to agreements executed under the said sub-section. (6) Nothing in this section shall affect the use of any protected monument for customary religious observances.

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