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State of Telangana - Section

Section 12 in Telangana Infectious Diseases Act, 1950

12. Letting or subletting a building occupied by an infected person.

- No person, shall without a special permit from the Health Officer, let or sub-let or permit or suffer any prospective tenant to enter, a building in which he knows or has reason to believe that a person has been suffering from an infectious disease within the three months immediately preceding.