Section 112(4) in Greater Hyderabad Municipal Corporation Act, 1955
(4)the [***] [Omitted by Act No.6 of 1984.] maintenance and cleansing of drains and drainage works,[and the construction, maintenance and cleansing of public latrines] [Substituted by Act No.23 of 1985.], water-closets, urinals and similar conveniences:[Provided that it shall be competent for the Corporation to charge such fee as may be prescribed, from time to time, from the users of public latrines, waterclosets, uninals and similar conveniences;] [Proviso added by Act No.23 of 1985.]
