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[Cites 0, Cited by 0] [Section 327] [Entire Act]

State of Telangana - Subsection

Section 327(d) in Greater Hyderabad Municipal Corporation Act, 1955

(d)cause such water-closet to be provided with such means of constant ventilation as the Commissioner shall deem adequate, by a window or other aperture in one of the walls of such water-closet, or by an opening directly into the external air, or by an air-shaft or by some other suitable method or appliance;