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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(xii) in Haryana Municipal Drainage and Sanitation Bye-laws, 1977

(xii)"privy" means a place set apart for defecating or urinating or both, together with the structure comprising such place, the receptacle therein for human excreta and the fittings and apparatus, if any, connected therewith and includes a closet of the dry type, an acquex privy, a latrine and a urinal ;