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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(1)(b) in Hyderabad City Police Act, 1348F

(b)that an outbreak of an epidemic disease is likely to result from the continued residence of an immigrant; he may, by order in writing to be served on such person or by beat of drum or otherwise as the Commissioner of City Police, Hyderabad think fit, direct such person or immigrant to conduct himself in such manner as shall be necessary to prevent violence and alarm or the outbreak or spread of such disease or shall require such person to remove himself to such place or places and by such route or routes and within such time as the Commissioner of City Police, Hyderabad may prescribe.