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State of Nagaland - Section

Section 452 in Nagaland Municipal Act, 2001

452. Provision of latrines and urinals for markets etc.

- The Chief Officer of the Municipality may, by notice, require any owner or manager of a market, cart stand, cattle shed, theatre, railway station and other places of public resort within the municipal area of the Municipality to provide within such time, as may be specified in the notice and maintain for the separate use of persons of each sex, latrines and urinals of such description and number and in such position as may be specified and to keep the same in clan and proper order.