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[Cites 0, Cited by 0] [Section 221] [Entire Act]

State of Uttar Pradesh - Subsection

Section 221(4) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(4)No person shall, except with the permission of the Zila Panchayat in writing, bury or burn, or cause to be buried or burnt, a corpse in a burial or burning ground closed under sub-section (1) or made or formed in contravention of the provision of sub-section (3).