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Citedby 25 docs - [View All]
Lala Nawal Kishore vs Municipal Board, Through ... on 22 December, 1942
Vaiyapuri Chettiar vs The Municipal Commissioner on 4 May, 1938
R. Kandaswami Chettiar vs Municipal Council Of Pollachi on 11 August, 1932
T.R.Ranka And Others vs The Chief Officer on 12 August, 2011
Anandlal Dosabhai vs The State Of Gujarat on 12 February, 1971

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[Complete Act]
Central Government Act
Section 177 in The Manipur Municipalities Act, 1994.
177. Removal to hospital of patients suffering from infectious disease.- In any municipality when any person suffering from any infectious disease is found to be-
(a) without proper lodging or accomodation, or
(b) living in a Serai or other public hostel, or
(c) living in a room or house which neither he nor any one, of whom he is a dependent, either own or pays rent for, the Nagar Panchayat or, as the case may be, The Council, by any persons authorised by it In this behalf may, on the advice of an Assistant Surgeon, remove the patient to any hospital or place at which persons suffering from such diseases are received for medical treatment and may do anything necessary for such removal. Park, playground and open space