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State of Andhra Pradesh - Section

Section 287 in Andhra Pradesh Municipalities Act, 1965

287. Duty of expelling lepers, etc., from markets and power to expel disturbers.

- The person in charge of a market or the Municipal Health Officer shall prevent the entry therein or expel therefrom any person suffering from leprosy, in whom the process of ulceration has commenced, or from any infectious or contagious disease who sells or exposes for sale therein any article or who, not having purchased the same, handles any articles exposed for sale therein, and he may expel therefrom any person who is creating a disturbance therein.