Section 157 — Owner or occupier to take steps to prevent spread of infectious disease.
The Manipur Municipalities Act, 1994
In the event of a municipality, or any part thereof, being visited with an outbreak of cholera or other infectious disease notified in this behalf, the owner or occupier may during the continuance of the epidemic, without notice and at any time, inspect and disinfect any well, tank or other place from which water, is or is likely to be taken for the purpose of drinking and may further take such step as he deems fit to prevent the removal of water therefrom.Open in Lexace · Ask the AI about this section
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