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 349(1)] [Section 349] [Entire Act] State of West Bengal - Subsection Section 349(1)(c) in West Bengal Municipal Act, 1993 (c)to cause any service privy or urinal in any land or building to be converted into or replaced by sanitary latrine of specified design, model or standard;