Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 504] [Entire Act]

State of West Bengal - Subsection

Section 504(2) in The Calcutta Municipal Corporation Act, 1980

(2)Such public latrines and urinals shall be so constructed as to provide separate compartments for each sex and not to be a nuisance and shall be provided with all necessary conservancy establishments and shall regularly be cleansed and kept in proper order.