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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 306] [Entire Act] State of Andhra Pradesh - Subsection Section 306(c) in Andhra Pradesh Municipalities Act, 1965 (c)without the sanction in writing of the municipal health officer or an order in writing of a magistrate, reopen a grave; or
