 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
177. Removal to hospital of patients suffering from infectious disease. In any municipality when any person suffering from any infectious disease is found to be (a) without proper lodging or accomodation, or (b) living in a Serai or other public hostel, or (c) living in a room or house which neither he nor any one, of whom he is a dependent, either own or pays rent for, the Nagar Panchayat or, as the case may be, the Council, by any persons authorised by it in this behalf may, on the advice of an Assistant Surgeon, remove the patient to any hospital or place at which persons suffering from such diseases are received for medical treatment and may do anything necessary for such removal.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back