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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2)(iii) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

(iii)All other structures for human occupancy or use on premises abutting on a sewer or with a private sewage disposal system shall have adequate sanitary facilities but in no case less than one water-closet and one other fixture for cleaning purposes.