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[Cites 0, Cited by 0] [Section 277] [Entire Act]

State of Haryana - Subsection

Section 277(2) in Haryana Municipal Corporation Act, 1994

(2)While prescribing such accommodation it may in each case be determined -
(a)whether such building shall be served by the flush system or by water seal system;
(b)what shall be the site or position of each latrine, urinal, bathing or washing place or site and their number on each floor and their clear internal dimensions.