Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(3)(c) in Telangana Infectious Diseases Act, 1950

(c)The expenses of the removal and disposal of any body under clause (a) or clause (b) shall be borne by the local authority, but such expense may be recovered, as if it were a tax due to it, by the local authority from any person who would have been legally liable therefor but for such removal and disposal unless in the opinion of the local authority he is too poor to admit of the recovery of such expense.