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[Cites 0, Cited by 0] [Section 175(1)] [Section 175] [Entire Act]

State of West Bengal - Subsection

Section 175(1)(ii) in The Asansol Municipal Corporation Act, 1990.

(ii)where, if the area is not one covered with sewerage system, all service privies shall be converted into sanitary latrines, within such period as may be fixed by the Mayor-in-Council.