Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(b) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976 (b)any compensation payable by the State Government under Section 25 to the owner or occupier of the land excavated by the licensee.
