(1)On or after the commencement of this Act, no private hospital or para-medical institutions shall be established within the territorial area of a village panchayat without prior registration in that village panchayat.[but nothing in this section shall apply in the case of a private hospital or para-medical institution which is in existence in the territorial area of a village panchayat at the date of the commencement of this Act in that area, within the date as may be by the Government for the purpose.] [Substituted by Act 13 of 1999.]
