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[Cites 0, Cited by 0] [Section 306] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 306(3) in Arunachal Pradesh Municipal Act, 2007

(3)In determining whether a building can be rendered fit for human habitation at a reasonable expense, regard shall be had to the estimated cost of the works necessary to render the building so fit and the estimated value which the building will have on completion of the works.