Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 298(1)] [Section 298] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 298(1)(m) in Arunachal Pradesh Municipal Act, 2007

(m)exhume without the permission of the Chief Municipal Executive Officer/ Municipal Executive Officer, any body from any place for the disposal of the dead except under the provision of the Code of Criminal Procedure, 1973, (2 of 1974) or any other law for the time being in force.