Section 2(54) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(54)[ "wet latrine" means a latrine in which human excreta are removed by water into a septic tank or municipal underground drainage and are not required to be removed by human agency.] [Clause (54) was added by Maharashtra 45 of 1995 Section 2(c).]
