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[Cites 0, Cited by 0] [Section 287] [Entire Act]

State of Chattisgarh - Subsection

Section 287(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)If after personal inspection, the Commissioner is at any time of opinion that any place used for the disposal of the dead is or is likely to become injurious to public health, he may submit his opinion with the reasons therefor to the Corporation and the Corporation shall forward the same with its opinion for the consideration of the Government.