Section 288(1) in Tamil Nadu District Municipalities Act, 1920
(1)If any medical practitioner becomes congnizant of the existence of any dangerous disease in any private or public dwelling (not being a public hospital) in the municipality, he shall inform the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] with the least practicable delay.
