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[Cites 0, Cited by 0] [Section 394] [Entire Act]

State of Karnataka - Subsection

Section 394(5) in Karnataka Municipal Corporations Act, 1976

(5)Where a magistrate on a complaint preferred by the Commissioner or otherwise is satisfied that a corpse has been buried in a place which has not been registered, licensed or provided as aforesaid, he may direct the exhumation of the corpse and its burial in an authorised place.