Legal Document View

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
[Cites 0, Cited by 0] [Section 298(1)] [Section 298] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 298(1)(l) in Arunachal Pradesh Municipal Act, 2007

(l)muild, dig or causing to be built or dug, any grave or vault, or in any way, dispose of, or suffer or permit to be disposed of, any corpse at any place, which is not permitted under this chapter, without the permission of the Chief Municipal Executive Officer/ Municipal Executive Officer,