Section 214(2)(f) in The Gujarat Municipalities Act, 1963

[Cites 0, Cited by 0] [Section 214(2)] [Section 214] [Entire Act]

(f)Power-

(i)to provide and maintain suitable conveyance for the free carriage of persons suffering from any dangerous disease, and

(ii)when such provision is made, to prohibit the conveyance of such person in all or any public conveyances and

(iii)to direct that conveyances that may at any time to be used for conveying any such person shall be immediately disinfected.

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