Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 237] [Entire Act] State of Maharashtra - Subsection Section 237(xxi) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (xxi)Any other disease which the State Government may, from time to time, by notification in the Official Gazette, declare to be a dangerous disease.
