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[Cites 0, Cited by 0] [Section 387(7)] [Section 387] [Entire Act]

State of Jharkhand - Subsection

Section 387(7)(g) in Jharkhand Municipal Act, 2011

(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 for human habitation only if it is so defective in one or more of the factors as aforesaid that it is not reasonably suitable for occupation in that condition.