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[Cites 0, Cited by 0] [Section 319] [Entire Act]

State of Andhra Pradesh - Subsection

Section 319(1) in Andhra Pradesh Municipalities Act, 1965

(1)No person shall let or sub-let or allow any person to enter a building or any part of a building in which he knows or has reason to know, that a person has been suffering from any infectious disease without having the same and all articles therein liable to retain infection, disinfected to the satisfaction of the municipal health officer.