Section 64 in The Gujarat Provincial Municipal Corporations Act, 1949
64. Corporation to provide for anti-rabic treatment.
- The Corporation shall make payments at such rates and subject to such conditions as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government from time to time by general or special order prescribes, for the maintenance and treatment in any institution which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government declares by notification in the Official Gazette, to be suitable for the purpose either within or without the City and for other necessary expenses of persons undergoing anti-rabic treatment as indigent persons according to the rules applicable to such institutions:Provided that, the Corporation shall not be liable under this section for the maintenance, treatment and other expenses of any person undergoing anti-rabic treatment as an indigent person in any such institution as aforesaid, unless such person immediately previous to his admission thereto has been resident in the City for at least one year and has proceeded to such institution from the City.
