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State of Bihar - Section

Section 255 in The Bihar Municipal Act, 2007

255. Public latrines and urinals.

(1)The Municipality shall, by itself or through any other agency, provide and maintain proper and convenient places a sufficient number of public latrines and urinals for use by the public.
(2)Such public latrines and urinals may be so constructed as to provide separate compartments for each sex.D. General Provisions