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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(8) in Karnataka Municipal Corporations Act, 1976

(8)"dangerous disease" means,-
(a)anthrax, chicken pox, cholera, diptheria, enteric fever, leprosy, measles, plague, pulmonary tuberculosis, rabies, small pox, and
(b)any other disease notified by Government under this Act;