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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 392] [Entire Act] State of Karnataka - Subsection Section 392(1) in Karnataka Municipal Corporations Act, 1976 (1)No new place for the disposal of the dead whether public or private shall be opened, formed, constructed or used unless a licence has been obtained form the Commissioner on application.
