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 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(30) in The M.P. Municipalities Act, 1961

(30)"privy" means a place set apart for defecating or urinating or both, together with the structure comprising such place, the receptable therein for human excreta and the fitting and apparatus, if any, connected therewith, and including a closet of the dry type, an aqua privy, a latrine and urinal;