Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Maharashtra - Subsection

Section 2(10A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(10A)[ "dry latrine" means a latrine in which human excreta are collected in a receptacle, and then removed by human agency;] [Clause (10A) was inserted by Maharashtra 45 of 1975, Section 2(a).]