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[Cites 0, Cited by 0] [Section 547] [Entire Act]

State of Odisha - Subsection

Section 547(4) in Orissa Municipal Rules, 1953

(4)No person shall build-
(i)a latrine on any upper floor of a building unless it be of the water close type :
Provided if a private sweeper is maintained the Executive Officer may give permission in writing for erecting-
(i)a served latrine containing accommodate;
(ii)a room other than a bath room or entire over or below a served latrine; and
(iii)a 'Sandas' or a drop latrine.