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[Cites 0, Cited by 0] [Section 265(5)] [Section 265] [Entire Act]

State of Maharashtra - Subsection

Section 265(5)(iii) in The Maharashtra Municipal Corporations Act, 1949

(iii)its physical occupation of at least 50 per cent of its built up area, whichever is earlier, has expired, shall cause such building to be examined by a Structural Engineer registered with the Corporation for the purposes of certifying that the building is fit for human habitation (such certificate hereinafter referred to as "the Structural Stability Certificate"). The Structural Stability Certificate issued by such Structural Engineer shall be submitted to the Commissioner.