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[Cites 0, Cited by 0] [Section 398] [Entire Act]

State of Karnataka - Subsection

Section 398(a) in Karnataka Municipal Corporations Act, 1976

(a)bury or cause to be buried any corpse or part thereof in a grave whether dug or constructed of masonry or otherwise in such manner that the surface of the coffin or the surface of the body where no coffin is used, is at a less depth than eight meters from the surface of the ground; or