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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jharkhand - Subsection

Section 77(ii) in Bihar Coal Mining Area Development Authority Rules, 1988

(ii)When there is a case of leprosy in any house the head of the family or other adult male occupant of the house shall forthwith notify the case to the nearest sanitary inspector or the Chief Medical Officer of the Authority by post or otherwise. The cost of such notification shall, if demanded be payable by the Authority.