Section 170 — Temporary shelter for inmates of disinfected or destroyed buildings or shed.

The Board shall provide free of charge temporary shelter or house accommodation for the members of any family in which an infectious or contagious disease has appeared who have been compelled to leave their dwelling by reason of any proceedings taken under section 168 or section 169, and who desire such shelter or accommodation as aforesaid to be provided for them.

Official Hindi (PDF) ↗

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