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Citedby 31 docs - [View All]
Prem Shankar Sharma vs Collector And Ors. on 23 February, 1962
Vaiyapuri Chettiar vs The Municipal Commissioner on 4 May, 1938
T.R.Ranka And Others vs The Chief Officer on 12 August, 2011
Dwarkadas Balmukunda ... vs Vinaya Kumar on 31 October, 1957
Abdul Rahim Khan vs Municipal Committee, Khamgaon ... on 10 December, 1957

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[Complete Act]
Central Government Act
Section 176 in The Manipur Municipalities Act, 1994.
176. Power of entry for purpose of preventing spread of disease.- The Nagar Panchayat or, as the case may be, the Council may authorise any officer to enter, at any time between sunrise and sunset, after three hours notice into any building or premises in which any infectious or contagious disease is reported or suspected to exist, for the purposes of inspecting such building or premises on the basis of the report of the officer. The Nagar Panchayat or the Council will have the power to declare that a person is suffering from contagious disease and that house is infectious.