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[Cites 0, Cited by 0] [Section 417] [Entire Act]

State of Punjab - Subsection

Section 417(3) in The Punjab Municipal Act, 1999

(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 estimated value, which the building will have, when the works are completed.