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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(1) in The Chennai City Corporation Building Rules, 1972

(1)Mo domestic buildings, other than a hut, shall be constructed or reconstructed unless adequate provision for privys or water-closets and urinal are provided for the use of the persons inhabiting the building as specified in this rule.