Section 396 in Karnataka Municipal Corporations Act, 1976
396. Prohibition against making of vault or grave in any place of public worship.
- No person shall make a vault or grave, or cause any corpse to be buried within the walls or underneath any place of public worship:Provided that the Commissioner may, subject to the general or special orders of the Government, authorise the making of a vault or grave within the precincts of or underneath any place of public worship and the burial of priests or religious ministers in such vault or grave, or in an existing vault or grave.
