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[Cites 0, Cited by 0] [Section 354RI(1)] [Section 354RI] [Entire Act]

State of Maharashtra - Subsection

Section 354RI(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)that at least one-third of the poorer class dwellings in the area are overcrowded, or unfit for human habitation and not capable at a reasonable expense of being rendered so fit, or so arranged as to be congested;