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Report No. 10 89. Section 24.- This section has also been retained with some additions. In clause seventhly, we have made a modification providing that while improvements are not ordinarily to be taken into consideration by the Court, it shall take them into account where the improvements were necessary for the maintenance of the building in a proper state of repair. We have also added a new clause (numbered eighthly, providing that the Court shall disregard any increase in the market value by reason of the building being put to a use in a manner which could be restrained by a Court or which is either contrary to law or detrimental to the health of the inmates or the public. It may be mentioned that many of the City and Town Improvement Acts, in the various States, contain similar provisions.    |
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