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[Cites 0, Cited by 0] [Section 298] [Entire Act]

Bombay Presidency - Subsection

Section 298(3) in The Bombay Provincial Municipal Corporations Act, 1949

(3)The Commissioner shall in each such case give written instructions to the owner or occupier as to what modifications or alterations are required to be made for rendering such building or room fit for human habitation.