Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 221] [Entire Act] State of Uttar Pradesh - Subsection Section 221(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961 (3)No new burial or burning ground whether public or private, shall be made or formed without the permission in writing of the Zila Panchayat.
