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[Cites 0, Cited by 0] [Section 271] [Entire Act]

NCT Delhi - Subsection

Section 271(2) in The New Delhi Municipal Council Act, 1994

(2)In prescribing any such terms the Chairperson may determine in such case-
(a)whether the premises shall be served by the service system or 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.