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[Cites 0, Cited by 0] [Section 324(1)] [Section 324] [Entire Act]

State of Tamilnadu - Subsection

Section 324(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)that any registered or licensed place for the disposal of the dead or any place provided for such disposal by the council or by the [State Government] [The words 'Provincial Government were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] is in such a state or situation as to be or to be likely to become dangerous to the health of persons living in the neighbourhood thereof, or