Section 79(v) in The Maharashtra Municipal Corporations Act, 1949
(v)to a public trust registered under the Maharashtra Public Trust Act or a society registered under Societies Registration Act, 1860, or the Maharashtra Co-operative Societies Act, 1960, or a company registered under the Companies Act, 2013, or any person for the purposes of the provision of public latrines, urinals and similar conveniences or construction of a plant for processing excrementitious or other filthy matter or garbage.
