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[Cites 0, Cited by 0] [Section 273(2)] [Section 273] [Entire Act]

State of Rajasthan - Subsection

Section 273(2)(a) in Rajasthan Municipalities Act, 2009

(a)power by order which may be either of special or general application to direct that every medical practitioner who knows or may have reason to believe that any person whom he has visited in his professional capacity in any dwelling not being a hospital or that every manager of any factory or educational institution or every head of household who knows or has reason to believe that any person who resides in any dwelling under the management or control of any such manager or head of a household is suffering from dangerous disease shall give information of the same with the least practicable delay to such person as may be designated by the Municipality in that behalf;