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[Cites 0, Cited by 0] [Section 361] [Entire Act]

NCT Delhi - Subsection

Section 361(3) in The Delhi Municipal Corporation Act, 1957

(3)It shall not be lawful to erect a residential building composed of separate tenements on the flat system without providing at least one latrine and one bathing or washing place for servants on the ground floor of such building or at any other suitable place in the same premises.