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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Nagaland - Subsection

Section 1(9) in Nagaland Municipal Act, 2001

(9)"Dangerous disease" means -
(i)Cholera, plague, chicken-pox, small-pox, tuberculosis, leprosy, enteric fever, cerebrospinal meningitis, diphtheria, dengue fever, acquired immuno, deficiency syndrome (AIDS), hepatitis B and C, cerebral malaria and viral pneumonia, and
(ii)Any other epidemic, endemic or infectious disease which the Government may, in relation to any municipal area or group of municipal areas, by notification, declare to be a dangerous disease for the purpose of this Act;