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[Cites 0, Cited by 0] [Section 386] [Entire Act]

State of Jharkhand - Subsection

Section 386(3) in Jharkhand Municipal Act, 2011

(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 works necessary to render the building so fit and the estimated value which the building will have on completion of the works.