Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 411] [Entire Act]

State of Nagaland - Subsection

Section 411(3) in Nagaland Municipal Act, 2001

(3)Private burial places in such burial grounds may be excepted from the notice, subject ton such conditions, as the Municipality may impose in this behalf:Provided that the limits of such burial places are sufficiently defined and they shall only be used for the burial of the members of the family of the owners thereof.