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[Cites 0, Cited by 0] [Section 284P] [Entire Act]

Bombay Presidency - Subsection

Section 284P(6) in The Bombay Provincial Municipal Corporations Act, 1949

(6)if in the opinion of the Court the building being used or intended or likely to be used for human habitation is not reasonably capable of being made fit for human habitation, the amount of compensation for the building shall not exceed the value of the materials, less the^cost of demolition;