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[Cites 0, Cited by 0] [Section 269] [Entire Act]

State of Kerala - Subsection

Section 269(a) in Kerala Panchayat Raj Act, 1994

(a)'hospital' means any establishment or premises used or intended to be used for the reception or accommodation of persons suffering from any sickness, injury or infirmity whether of body or mind, and the providing of treatment or nursing or both for them, and includes a maternity home, but does not include any hospital or nursing homes, licensed under the Mental Health Act, 1987 (Central Act 14 of 1987), and institutions for the care of mentally retarded persons and leprosy patients, and institutions run by the Government or voluntary organisations for the care of old people and for conducting welfare activities for them.