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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(1)(a) in Telangana Infectious Diseases Act, 1950

(a)The local authority may, and if so required by Government, shall, provide or cause to be provided, hospitals, wards or other places for the reception and treatment of persons suffering from infectious disease;