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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(1) in Telangana Infectious Diseases Act, 1950

(1)If it appears to the Health Officer that the water in any tank, well or other place, if used for drinking or any other domestic purpose, is likely to endanger or cause the spread of any infectious disease he may by public notice, prohibit the removal or use of the said water generally or for any specified domestic purpose.