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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tripura - Subsection Section 2(9) in Tripura Municipal Act, 1994 (9)"Dangerous disease" means cholera, plague, small fox, diptheria, tuberculosis, leprosy, influenza, encaphalities and includes any other epidemic, or infectious disease which the State Government may declare to be a dangerous disease ;
