Section 2(39) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(39)"privy" means a place set apart for defecating or urinating or both together with the structure comprising such place, the receptacle therein for human excreta and the fittings and apparatus, if any, connected therewith, and includes a closet of the dry type, an aqua privy, a latrine and a urinal;
