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State of Karnataka - Section

Section 96 in Karnataka Panchayat Raj Act, 1993

96. Notice of burials, etc., to be given to Grama Panchayat.

- The person having control of a place for disposing of the dead in a panchayat area shall give information of every burial, burning or other disposal, of a corpse at such place to any person appointed by the Grama Panchayat.