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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Himachal Pradesh - Subsection

Section 229(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)The Health Officer or any other officer authorised by the municipality may enter, at any time, after three hour's notice, into any building or premises in which any infectious disease is reported or suspected to exist, for the purpose of inspecting such building or premises.