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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(1) in The M.P. Public Health Act, 1949

(1)All latrines shall,-
(a)be so constructed as to screen persons using the same and the filth from the view of persons passing by or residing in the neighbourhood; and
(b)be maintained, repaired, altered and used in accordance with the rules and bye-laws made under this Act.