Section 53(2)(a) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(2)(a) in The M.P. Public Health Act, 1949

(a)For purpose of the reception and treatment of such person, a local authority may,-

(i)itself build such hospitals, wards or places of reception; or

(ii)contract for the use of any such hospital or part of a hospital or place of reception; or

(iii)enter into an agreement with any person having the management of any such hospital, for the reception and treatment therein of persons suffering from infectious diseases.

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State of Madhya Pradesh - Subsection

Section 53(2)(a) in The M.P. Public Health Act, 1949