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[Cites 0, Cited by 0] [Section 137] [Entire Act]

Union of India - Subsection

Section 137(c) in Cantonments Act, 1924

(c)require the owner or other person having the control of any such private latrine or urinal which, in the opinion of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], constitutes a nuisance , to remove the latrine or urinal; or