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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(6) in The Maharashtra Municipal Corporations Act, 1949

(6)the construction or acquisition and maintenance of public hospitals and dispensaries including hospitals for the isolation and treatment of persons suffering or suspected to be infected with a contagious or infectious disease and carry in out other measures necessary for public medical relief;