Section 88 in The Gujarat Municipalities Act, 1963
88. Provision for anti-rabic treatment of indigent persons.
- Every municipality shall, out of the municipal property and fund, make payments, at such rates and subject to such conditions as the State Government from time to time by general or special order determines, for the maintenance and treatment in any institution which the State Government declares by notification to be suitable for such purpose either within or without the municipal borough, and for other necessary expenses, of persons undergoing anti-rabic treatment as indigent persons according to the rules applicable to such institution:Provided that the municipality shall not be liable under this section for the maintenance, treatment and other necessary expenses of any person undergoing anti-rabic treatment as an indigent person in any such institution as aforesaid unless such person, previous to his admission thereto, has been resident in the municipal borough for at least one year.
