Legal Document View

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
[Cites 0, Cited by 0] [Section 283(1)] [Section 283] [Entire Act]

State of Tamilnadu - Subsection

Section 283(1)(b) in Tamil Nadu District Municipalities Act, 1920

(b)that any burial ground is overcrowded with graves, and, if in the case of a public burial or burning ground or other places as aforesaid another convenient place duly authorised for the disposal of the dead exists or has been provided for the persons who would ordinarily make use of such place,