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[Cites 0, Cited by 10] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Slum Areas (Improvement And Clearance) Act, 1956

(3)In determining, for the purposes of this Act, 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 it so fit and the value which it is estimated that the building will have when the works are completed.