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[Cites 0, Cited by 0] [Section 310] [Entire Act]

State of Andhra Pradesh - Subsection

Section 310(4) in Andhra Pradesh Municipalities Act, 1965

(4)With the previous approval of the Collector of the district, the municipal health officer may direct the compulsory notification by the owner or occupier of every house within the municipal limits during such period and to such officer as the municipal health officer may specify of all deaths from or occurrence of infectious diseases in his house.