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[Cites 0, Cited by 0] [Section 415] [Entire Act]

Nagpur Province - Subsection

Section 415(55) in The City of Nagpur Corporation Act, 1948

(55)Burial and burning grounds. - The disposal of the dead; the control, use and management of burial and burning grounds, the maintenance of all such places in good order and in a safe and sanitary condition, and the prevention of encroachments thereon;