Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 173] [Entire Act] Union of India - Subsection Section 173(b) in The Manipur Municipalities Act,1994. (b)being the owner or occupier of such dwelling house, and being cognizant of the existence of any such infectious disease therein" or
