Section 237 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
237. Dangerous diseases.
- For the purpose of this Chapter, the expression "dangerous disease" means any of the following diseases, namely :-(i)Anthrax;(ii)Cerebrospinal fever;(iii)Chicken-pox;(iv)Cholera;(v)Diphtheria;(vi)Enteric group of fevers;(vii)Erysipelas;(viii)Influenzal Pneumonia-acute influenza;(ix)Leprosy;(x)Measles;(xi)Plague;(xii)Poliomyelitis;(xiii)Rabies;(xiv)Relapsing fever;(xv)Scarlet fever;(xvi)Small-pox;(xvii)Tuberculosis of lungs and intestines;(xviii)Typhus;(xix)Yellow fever;"(xx)Continuous pyrexia of unknown origin of more than four days' duration;(xxi)Any other disease which the State Government may, from time to time, by notification in the Official Gazette, declare to be a dangerous disease.
