Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 361(2)] [Section 361] [Entire Act] NCT Delhi - Subsection Section 361(2)(b) in The Delhi Municipal Corporation Act, 1957 (b)what shall be the site or position of each latrine, urinal, bathing or washing place or site and their number of each floor and their clear internal dimensions.