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[Cites 0, Cited by 0] [Section 280(1)] [Section 280] [Entire Act]

State of Gujarat - Subsection

Section 280(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)that the residential buildings in that area are, by reason of disrepair or sanitary defects unfit for human habitation or are, by reason of their bad arrangement or the narrowness or bad arrangement of the streets dangerous or injurious to the health of the inhabitants of the area and that the other buildings, if any, in the area are for a like reason dangerous or injurious to the health of the said inhabitants: and