Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 547(2)] [Section 547] [Entire Act]

State of Odisha - Subsection

Section 547(2)(i) in Orissa Municipal Rules, 1953

(i)be provided with sufficient trap doors, screen walls, at least 3 feet open space, from the boundary walls and a clear straight passage for the sweeper. The service dully provided for the latrine shall be connected with the drain connecting the latrine and the cess-pit if the latter is permitted; and