Section 38 in The Manipur Municipalities Act,1994.
38. Special duties of municipalities.
- Subject to such reasonable provisions as may he made under section 37 every municipality shall make reasonable provision for the following special matters, namely:-(a)providing special medical aid and accommodation for the sick in times of a dangerous disease and taking such measures as may be required to prevent the outbreak or suppress and prevent the recurrence of the disease; and(b)giving relief and establishing and maintaining relief works, in times of famine or scarcity, to or for destitute persons within the limits of the municipality.
