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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(1)(b) in Telangana Infectious Diseases Act, 1950

(b)for the purpose of the reception and treatment of such persons 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,
(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;