Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 525] [Entire Act] State of Odisha - Subsection Section 525(18) in Orissa Municipal Rules, 1953 (18)(i)"constructed latrine" is a latrine constructed to a sewer system;(ii)"septic latrine" is a latrine constructed to a septic tank system;(iii)"served latrine" is a latrine from which the excreta are removed by hand and not by water carriage.
