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State of Arunachal Pradesh - Section

Section 284 in Arunachal Pradesh Municipal Act, 2007

284. Public latrine and urinals.

(1)The Municipality shall, by itself or through any other agency, provide and maintain in proper and convenient places a sufficient number of public latrines and urinals for use by the public.
(2)Such public latrines and urinals may be so constructed as to provide separate compartment for each sex.D. General Provisions