(2)(a)For purpose of the reception and treatment of such person, a local authority may,-(i)itself build such hospitals, wards or places of reception; or(ii)contract for the use of any such hospital or part of a hospital or place of reception; or(iii)enter into an agreement with any person having the management of any such hospital, for the reception and treatment therein of persons suffering from infectious diseases.(b)For the purpose aforesaid, two or more local authorities may in combination provide a common hospital or place of reception.
