Section 5C(3) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(3)In determining for the purposes of this Act whether the building can be rendered fit for human habitation or the area can be rendered free from danger as aforesaid, at reasonable expense, regard shall be had to the estimated cost of the works necessary for these purposes and the value which it is estimated that the buildings or lands will have when the works are completed.]
