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 18(5)] [Section 18] [Entire Act] NCT Delhi - Subsection Section 18(5)(b) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004 (b)if, and so far as, its construction, erection, or execution was necessary for the purpose of performing a contract made before that date.