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State of Maharashtra - Section

Section 422 in The Mumbai Municipal Corporation Act, 1888

422. Any place may at any time be inspected for purpose of preventing spread of dangerous disease.

- The Commissioner may at any time, by day or by night, without notice, or after giving such notice of his intention as shall, in the circumstances, appear to him to be reasonable, inspect any place in which any dangerous disease is reputed or suspected to exist, and take such measures as he shall think fit to prevent the spread of the said disease beyond such place.