Section 2 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
2. Definitions.
- In these bye-laws, -(a)"Act" means the Haryana Municipal Act, 1973;(b)"dangerous disease" means the infectious disease as defined in clause (13) of section 2 of the Act;(c)"Executive Officer" means the Executive Officer of a Committee;(d)"Municipal Medical Officer Health" means an officer appointed as such by a Committee;(e)"Secretary" means the Secretary of a Committee;(f)"Section" means a section of the Act.
