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[Cites 0, Cited by 0] [Section 283(1)] [Section 283] [Entire Act]

State of Tamilnadu - Subsection

Section 283(1)(a) in Tamil Nadu District Municipalities Act, 1920

(a)that any registered or licensed place for the disposal of the dead is in such a state or situation as to be, or to be likely to become, dangerous to the health of persons living in the neighbourhood thereof; or