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[Cites 0, Cited by 0] [Section 371] [Entire Act]

State of West Bengal - Subsection

Section 371(1) in West Bengal Municipal Act, 1993

(1)If any existing place for the disposal of the dead appears, at any time, to be insufficient, the Board of Councilors shall, with the sanction of the State Government, provide other fit and convenient place, either within or outside the municipal area, for the said purpose, and shall cause the same to be registered under the provisions of this Chapter.