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State of Uttar Pradesh - Section

Section 413 in Uttar Pradesh Municipal Corporation Act, 1959

413. New places for disposal of the dead not to be opened without permission of Municipal Commissioner.

- No place which has never previously been lawfully used as a place for the disposal of the dead and registered as such shall be opened by any person for the said purpose without the written permission of the Municipal Commissioner who, with the approval of the Corporation, may grant or withhold such permission.