Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 3] [Entire Act] State of Punjab - Subsection Section 3(7) in Punjab Municipal Act, 1911 (7)"infectious disease" means cholera, plague, smallpox, [tuberculosis] [Inserted by the Punjab Municipal (Amendment) Act, 1933.] or such other dangerous disease as the State Government may notify in this behalf.
