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[Cites 0, Cited by 0] [Section 278(6)] [Section 278] [Entire Act]

State of Bihar - Subsection

Section 278(6)(g) in The Bihar Municipal Act, 2007

(g)facilities for storage, preparation and cooking of food and for the disposal of rubbish, filth and other polluted matter; and the building shall be deemed to be unfit for human habitation only if it is so defective in one or more of the matters as aforesaid that it is not reasonably suitable for occupation in that condition.