77. Provision for treatment of leprosy by local authority.
(1)A local authority may make such arrangements in its local area as may be directed by the Government for,-(a)the free diagnosis and treatment of persons suffering or suspected to suffer from leprosy; and(b)the prevention of infection from leprosy.(2)The local authority may, for the purpose mentioned in sub-section (1), enter into a contract,-(a)with any other local authority; or(b)with a hospital or medical institution recognised by the Government in this behalf; or(c)with the prior sanction of the Government, with any medical practitioner.
