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[Cites 0, Cited by 0] [Section 427] [Entire Act]

State of Madhya Pradesh - Subsection

Section 427(42) in The M.P. Municipal Corporation Act, 1956

(42)Burial and burning grounds. - the manner of carrying and the disposal of the dead; the control, use and management of burial and burning grounds; the maintenance of all such places in good order and in a safe and sanitary condition, and the prevention of encroachments thereon;