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[Cites 0, Cited by 0] [Section 505] [Entire Act]

State of West Bengal - Subsection

Section 505(2) in Kolkata Municipal Corporation Act, 1980

(2)In specifying any such term, the Municipal Commissioner may determine in each case—
(a)by the flush system or partly by the one and partly by the other; and
(b)what shall be the site or position of each latrine or urinal.