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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Andhra Pradesh - Subsection

Section 157(2) in Andhra Pradesh Municipalities Act, 1965

(2)Every owner or occupier of the ground on which any group of six or more huts stand shall provide latrines of such description and number and in such position as the municipal health officer may by notice require within such time as may be fixed in the notice for the use of the inhabitants of such huts.