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[Cites 0, Cited by 0] [Section 368(6)] [Section 368] [Entire Act]

NCT Delhi - Subsection

Section 368(6)(g) in The Delhi Municipal Corporation Act, 1957

(g)facilities for storage preparation and cooking of food and for the disposal of rubbish, filth and other polluted matter, and the building shall be deemed to be unfit as aforesaid if it is so far defective in one or more of the said matters that it is not reasonably suitable for occupation in that condition.