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[Cites 0, Cited by 0] [Section 214(2)] [Section 214] [Entire Act]

State of Gujarat - Subsection

Section 214(2)(d) in The Gujarat Municipalities Act, 1963

(d)Power to direct or cause the removal on a certificate signed by any duly qualified medical practitioner authorised by the municipality in this behalf of any person who is without proper lodging or accommodation, or who is lodged in a room or set of apartments occupied by more than one family or in a place where his presence may be a danger to the neighbourhood, and who is suffering from a dangerous disease, to any hospital or place at which persons suffering from the said disease are received for medical treatment, and to prohibit the person so removed from leaving such hospital or place without the permission of the municipality.