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State of Jharkhand - Section

Section 345 in Jharkhand Municipal Act, 2011

345. Public latrines and urinals.

(1)The municipality shall, by itself or through any other agency, provide and maintain in proper and convenient places a sufficient number of public latrines and urinals for use by the public.
(2)Such public latrines and urinals may be so constructed as to provide separate compartments for each sex.General Provisions