Section 3(10) in Chennai City Municipal Corporation Act, 1919
(10)[ "dangerous disease" means an infectious disease within the meaning of section 52 of the [Tamil Nadu] [Substituted by Tamil Nadu Act 56 of 1961.] Public Health Act, 1939 ([Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969.] Act III of 1939) which is notified as a dangerous disease by the State Government;]
