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[Cites 0, Cited by 0] [Section 258] [Entire Act]

Nagpur Province - Subsection

Section 258(1) in The City of Nagpur Corporation Act, 1948

(1)If the Medical Officer of Health is of opinion that the destruction of any hut or shed is necessary to prevent the spread of any dangerous disease, he may after giving to the owner or occupier of such hut or shed such previous notice of his intention as he considers reasonable, take measures for having such hut or shed and all the materials thereof destroyed.