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] Union of India - Subsection Section 17(b) in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959 (b)any compensation payable by the Central Government under section 27 to the owner or occupier of the land excavated by the licensee.
