Section 2(72) in The Gujarat Provincial Municipal Corporations Act, 1949
(72)[ "water closet" means a closet used as a privy in which discharges are pushed in or carried off by water, and includes an acqua privy, gas plant, latrine attached with gas plant, a closet of type known as P.R.A.I. (Planning Research Action Institute) type, septic tank type, hand flush type, bore hole type, clap trap type or any other type which the State Government may, by notification in the Official Gazette, specify;] [Clause (72) was substituted by Gujarat 1 of 1979, Section 2 (w.r.e.f. 26-09-1978) (w.r.e.f. 26-09-1978).]
