- Subject to such reasonable and adequate provision as is mentioned in section 87 being made, every municipal council shall make reasonable provision for the following special matters, namely:-(a)providing special medical aid and accommodation for the sick in time of dangerous disease; and taking such measures as may be required to prevent the outbreak or suppress and prevent the recurrence of the disease;(b)giving relief to and establishing and maintaining relief works in times of famine or scarcity for destitute persons within the limits of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.].
