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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Telangana - Subsection

Section 93(1) in Telangana District Boards Act, 1955

(1)The President, the Executive Officer or any person authorised by the Board in this behalf, may, at any time, after reasonable notice enter into any building or premises for the purposes of inspecting such building or premises if he has reasons to believe that any dangerous infectious disease exists therein.