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[Cites 0, Cited by 0] [Section 415(16)] [Section 415] [Entire Act]

State of Maharashtra - Subsection

Section 415(16)(b) in The City of Nagpur Corporation Act, 1948

(b)the regulation of urinals, closet accommodation, water-closets and bathing and washing places provided for the common use of the inhabitants of one or more buildings;