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[Cites 0, Cited by 0] [Section 300] [Entire Act]

State of Maharashtra - Subsection

Section 300(5) in The Maharashtra Municipal Corporations Act, 1949

(5)In determining for the purpose of this section, 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 it so fit and the value which is estimated that the building will have when the works are completed.