Section 2(7) in Karnataka Municipalities Act, 1964
(7)"dangerous disease" means,-(a)cholera, plague, chicken-pox, small-pox, tuberculosis, leprosy, enteric fever, cerebro-spinal meningitis and diphtheria, and(b)any other endemic, epidemic or infectious disease which the Government may by notification declare to be a dangerous disease for the purposes of this Act;
