352. [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may establish and maintain dispensaries and hospitals.
- A [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may provide for the use of the inhabitants of the [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] dispensaries, hospitals (allopathic or otherwise) or temporary place for the reception of the sick and for that purpose may -(a)itself build such dispensaries, hospitals or places of reception; or(b)contract for the use of any such dispensary, hospital or place of reception or of any part thereof; or(c)enter into any agreement with any person having the management of any hospital for the reception of sick inhabitants of the [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] on payment or otherwise as may be agreed upon.
