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State of Odisha - Section

Section 326 in Orissa Municipal Act, 1950

326. [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to provide fuel to burning grounds.

- At any burning ground provided by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.], the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall make adequate arrangements for the sale of fuel and other articles used for the cremation of dead bodies.Chapter-XXII Places of Public Resort and Entertainment