Section 344 in Chennai City Municipal Corporation Act, 1919
344. [ Compulsory vaccination. [Substituted by section 2 of the Madras City Municipal (Amendment) Act, 1955 (Tamil Nadu Act IV of 1955). This was brought into force on the 1st January, 1956. The original section was substituted by section 172 of Tamil Nadu Act X of 1936.]
- The Corporation shall enforce vaccination throughout the city, and it may enforce re-vaccination throughout the city or in any part thereof, in respect of such persons, to such extent and in such manner, as may be prescribed.]
