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State of Nagaland - Section

Section 419 in Nagaland Municipal Act, 2001

419. Power of Chief Officer to inspect a place and take measures to prevent spread of dangerous disease.

- The Chief Officer of a Municipality may, at any time, by day or by night, and without notice, or after giving such notice of his mention, as shall, in he circumstances, appear to him to be reasonable inspect any place in which any dangerous disease in reported or suspected to exist and take such measures, as he may think fit to prevent the spread of such disease beyond such places and shall forthwith send information thereof to the Government, the Deputy Commissioner and the senior most functionary of the Health Department of the Government in the District.