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[Cites 0, Cited by 0] [Section 285] [Entire Act]

State of Uttar Pradesh - Subsection

Section 285(4) in The U.P. Municipalities Act, 1916

(4)No person shall, except with the permission of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in writing, bury or burn, or cause to be buried or burnt, a corpse in a place other than a recognised burial or burning ground.