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 236] [Entire Act]

State of Assam - Subsection

Section 236(2) in Gauhati Municipal Corporation Act, 1971

(2)The Commissioner may, by notice require any person employing more that twenty workmen or labourers to provide such latrines and urinals as he may think fit and to cause the same to be kept in proper order and to be daily cleaned.