(2)[ Where a group of building or huts situated in a land and where individual latrine for each household is not feasible, the Secretary may, by notice, require the owner or occupier of such land to provide latrines of such description and number and in such position and within such time as may be fixed in the notice.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
