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[Cites 0, Cited by 0] [Section 195(1)] [Section 195] [Entire Act]

State of Chattisgarh - Subsection

Section 195(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)any privy or cess pool or additional privies or cess pools should be provided in or on any building or land or that in any Municipal Corporation in which a water closet system has been introduced such water closets should be substituted for the existing privies in or on any building of land, or that additional water closet should be provided theirin or thereon; or