Section 302 in The Bombay Provincial Municipal Corporations Act, 1949
302. Building rendered fit not to be deemed unfit for ten years if not conforming to regulations made subsequently. - Where in pursuance of a notice under sub-section (1) of section 299 any building has been rendered fit for human habitation by the execution of works and alterations to the satisfaction of the Commissioner, such building during a period of ten years from the date of completion of such works and alterations shall not be deemed to be unfit for human habitation by reason only of not conforming with any regulation made subsequently to such date affecting the structure of such building.
