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[Cites 0, Cited by 0] [Section 272] [Entire Act]

NCT Delhi - Subsection

Section 272(1) in The New Delhi Municipal Council Act, 1994

(1)It shall not be lawful to erect any building or execute any work on or in relation to such building without providing such latrine accommodation and urinal accommodation and accommodation for bathing or for washing clothes and utensils on each floor of such building as the Chairperson may prescribe.