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The Delhi Municipal Corporation Act, 1957 359. Public latrines, urinals, etc.- (1) The Commissioner shall provide and maintain in proper and convenient places a sufficient number of public latrines and urinals. (2) Such public latrines and urinals shall be so constructed as to provide separate compartments for each sex and not to be a nuisance, and shall be provided with all necessary conservancy establishments, and shall regularly be cleansed and kept in proper order.    |
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