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[Section 172] [Complete Act]
Central Government Act
Section 172(1) in The Manipur Municipalities Act, 1994.
(1) The Nagar Panchayat or, as the case may be, the Council may, with a view to preventing the spread of any infectious or contagious disease, order that for a specified time, any market, tea- stall or restaurant, hotel or lodging- house within the Municipality shall be closed, or forbid any persons to attend any such market, tea- stall or restaurant, hotel'' or lodging- house.