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[Cites 0, Cited by 0] [Section 354WA(3)] [Section 354WA] [Entire Act]

State of Maharashtra - Subsection

Section 354WA(3)(a) in The Mumbai Municipal Corporation Act, 1888

(a)that the building in respect of which the loan is to be advanced will, when the construction, alteration or repair has been completed be in all respects fit for human habitation and shall be used wholly or mainly for residential purposes;