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[Cites 0, Cited by 0] [Section 496] [Entire Act]

State of Kerala - Subsection

Section 496(1) in Kerala Municipality Act, 1994

(1)Where the Secretary or the health officer is of opinion that the cleansing or disinfection of any premises or part thereof, or of any article therein is likely to retain infection, will tend to prevent or check the spread of any dangerous disease, he may, by notice require the occupier to cleanse or disinfect the same in the manner and within the time as may be specified in such notice.