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State of Maharashtra - Section

Section 315 in The Maharashtra Municipal Corporations Act, 1949

315. Power of Commissioner Medical Officer of Health, etc., in case of dangerous diseases. - In the event of any person being found to have been attacked with a dangerous disease or any person being found suffering with such disease in any place or vehicle, it shall be lawful for the Commissioner or the Medical Officer of Health or any other municipal officer to take such measures as are prescribed by rules.