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[Cites 0, Cited by 0] [Section 273(2)] [Section 273] [Entire Act]

State of Rajasthan - Subsection

Section 273(2)(d) in Rajasthan Municipalities Act, 2009

(d)power to direct or cause the removal, on a certificate signed by the Health Officer of the Municipality or any duly qualified Medical Practitioner authorized by the Municipality in this behalf, of any person who is without proper lodging or accommodation, or who is lodged in a room or set of apartments occupied by more than one family, or in a place where his presence may be a danger to the neighbourhood, and who is suffering from an infectious disease, to any hospital or place at which persons suffering from the said disease are received for medical treatment and to prohibit the person so removed from leaving such hospital or place without permission of the Municipality;