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[Cites 0, Cited by 0] [Section 214(2)] [Section 214] [Entire Act]

State of Gujarat - Subsection

Section 214(2)(j) in The Gujarat Municipalities Act, 1963

(j)Power to prohibit the letting of or the providing of accommodation in any hotel, inn, dharmashala, or serai in which a person has, or in which there is reason to believe that a person has been suffering from a dangerous disease unless and until the person desiring so to let or provide accommodation shall have had the building, or part thereof, and any article therein likely to retain infection, disinfected to the satisfaction of the municipality of such officer as the municipality may appoint in this behalf.