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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Madhya Pradesh - Subsection

Section 82(i) in The M.P. Public Health Act, 1949

(i)the Health Officer may, by notice, require any person suffering from leprosy and residing within the segregation area to remove himself to such segregation accommodation as may be specified in the notice and remain there until such time as he is certified by an authorised practitioner to be no longer infectious;