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[Cites 0, Cited by 0] [Section 279] [Entire Act]

State of Rajasthan - Subsection

Section 279(3) in Rajasthan Municipalities Act, 2009

(3)Subject to the provision contained in sub-Section (4) the expenses incurred by the Municipality in causing the corpse of a deceased person to be buried or burnt under this Section shall be recoverable-as a debt due from the estate of such person.