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[Cites 0, Cited by 0] [Section 366] [Entire Act]

NCT Delhi - Subsection

Section 366(3) in The Delhi Municipal Corporation Act, 1957

(3)In determining whether a building can be rendered fit for human habitation at a reasonable expense regard shall be had to the estimated cost of the work necessary to render it so fit and the value which it is estimated that the building will have when the works are completed.