Section 267(1)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 267(1)] [Section 267] [Entire Act]

State of Uttar Pradesh - Subsection

Section 267(1)(c) in The U.P. Municipalities Act, 1916

(c)to cause any latrine, urinal or water-closet provided for the building or land to be shut-off by a sufficient roof and wall or fence from the view of persons passing by or dwelling in the neighbourhood.

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State of Uttar Pradesh - Subsection

Section 267(1)(c) in The U.P. Municipalities Act, 1916