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[Cites 0, Cited by 1] [Section 178] [Entire Act]

Bombay Presidency - Subsection

Section 178(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)In prescribing any such terms the Commissioner may determine in each case-
(a)whether the premises shall be served by the water-closet or by the privy system, or partly by one and partly by the other; and
(b)what shall be the site or position of each water-closet or privy.