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[Cites 0, Cited by 0] [Section 556] [Entire Act]

State of Telangana - Subsection

Section 556(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)The Commissioner may, from time to time, by public notice, appoint a place at which clothing, bedding or other articles which have been exposed to infection from any infectious disease may be washed; and no person shall wash any such article at any place not so appointed without having previously disinfected the same.