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[Cites 0, Cited by 0] [Section 248(2)] [Section 248] [Entire Act]

State of Karnataka - Subsection

Section 248(2)(d) in Karnataka Municipalities Act, 1964

(d)power to direct or cause the removal, on a certificate signed by the Health Officer of the municipal council or any duly qualified medical practitioner authorised by the municipal council in this behalf, of any person who is without proper lodging or accommodation or who is lodged in a room or set of apartments occupied by more than one family, or in a place where his presence may be a danger to the neighbourhood, and who is suffering from an infectious disease, to any hospital or place at which person suffering from the said disease are received for medical treatment; and to prohibit the person so removed from leaving such hospital or place without the permission of the municipal council;