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State of Andhra Pradesh - Section

Section 87 in Andhra Pradesh Panchayat Raj Act, 1994

87. Provision of burning and burial grounds.

- A Gram Panchayat may, and shall, if no sufficient provision exists, provide at the cost of the Gram Panchayat Fund, places to be used as burial or burning grounds or crematoria, and may charge rents and fees for the use thereof.