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(5)] [Section 17] [Entire Act] State of Maharashtra - Subsection Section 17(5)(b) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960 (b)if, and so far as, its construction, erection or execution was necessary for the purpose of performing a contract made before that date.