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[Cites 0, Cited by 0] [Section 263(2)] [Section 263] [Entire Act]

State of Bihar - Subsection

Section 263(2)(d) in The Bihar Municipal Act, 2007

(d)lodged in premises occupied by members of two or more families, the Chief Municipal Officer or any person authorized by him in this behalf may, on the advice of any Medical Officer, remove the patient to any hospital or place at which persons suffering from such disease are received for medical treatment and may do anything necessary for such removal.