Section 300 in Tamil Nadu District Municipalities Act, 1920
300. Compulsory vaccination.
(1)Vaccination shall be compulsory in every municipality [in respect of such persons and to such extent as may be prescribed] [These words were substituted for the words 'to the extent prescribed by rules made by the Government in Council' by section 122 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).].(2)The procedure prescribed in such rules for enforcing, vaccination shall be observed.
