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 23(4)] [Section 23] [Entire Act] State of Madhya Pradesh - Subsection Section 23(4)(c) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964 (c)pay compensation for any loss or damage sustained by the owner of such property, if it be immovable.