Section 8 in Telangana Infectious Diseases Act, 1950
8. Destruction of hut or infected materials to prevent spread of infection.
(1)If it appears to the Health officer that the destruction of any hut or shed or of any bedding or other article likely to retain infection is necessary to prevent the spread of any infectious disease, he may, after giving to the owner such previous notice of his intention as may in the circumstances of the case appear to him reasonable, take measures for having such hut or shed and all the materials thereof or as the case may be such bedding or other article destroyed.(2)Such compensation as the local authority may consider reasonable, shall be paid to any person who in its opinion sustains loss by the destruction of any hut, shed, bedding, or other article under the powers conferred by sub-section (1) but save as provided in this sub-section, no claim for compensation shall lie for any loss or damage caused by any exercise of the powers aforesaid.
