Section 329 in Chennai City Municipal Corporation Act, 1919
329. Power to notify 'dangerous disease'.
- The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, by notification, declare any epidemic, endemic or infectious disease [not already notified under clause (10) of section 3] [Substituted for the words 'not already specified in sub-clause (a) of section 3, clause (10)' by section 32 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu 56 of 1961).] to be a 'dangerous disease' for the purposes of this Act.
