Section 2(10) in Jammu and Kashmir Municipal Corporation Act, 2000
(10)"Dangerous Disease" means-(a)Cholera, plague, chicken-pox, small-pox, tuberculosis, leprosy, enteric fever, cerebrospinal meningitis and diphtheria; and(b)Any other epidemic, endemic or infectious disease which the Commissioner may, by notification, in the Government Gazette, declare to be dangerous disease for the purpose of this Act;
