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[Cites 0, Cited by 0] [Section 354T] [Entire Act]

State of Maharashtra - Subsection

Section 354T(5) in The Mumbai Municipal Corporation Act, 1888

(5)if in the opinion of the Court the building is in a state of defective sanitation, or is not in reasonably good repair the amount of compensation shall not exceed the estimated value of the property after the building has been put into a sanitary condition, or into reasonably good repair, less the estimated expense of putting it into such condition, or repair;