Section 354C(1)(b) in The Mumbai Municipal Corporation Act, 1888

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State of Maharashtra - Subsection

Section 354C(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)the narrowness, closeness and bad arrangement or the bad condition of the streets and buildings, or groups of buildings, within such limits or the want of light, air, ventilation or proper conveniences, or any other sanitary defects, or one or more of such causes, are dangerous or injurious to the health of the inhabitants either of the buildings within the area of such limits, or of the neighbouring buildings; and that the evils connected with such buildings and the sanitary defects in such area cannot be effectually remedied otherwise than by an improvement scheme for the rearrangement and reconstruction of the streets and buildings within such area or of some of such streets or buildings, or

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State of Maharashtra - Subsection

Section 354C(1)(b) in The Mumbai Municipal Corporation Act, 1888