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[Cites 0, Cited by 0] [Section 289(1)] [Section 289] [Entire Act]

State of Chattisgarh - Subsection

Section 289(1)(a) in The Chhattisgarh Municipalities Act, 1961

(a)convey the carcass to the place, if any, fixed by the Council for the disposal of the dead animals or if no such place had been fixed to any place at least one mile beyond the limits of the Municipality where such bodies may lawfully be deposited;