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[Cites 0, Cited by 0] [Section 472] [Entire Act]

State of Punjab - Subsection

Section 472(1) in The Punjab Municipal Act, 1999

(1)No place which has not previously been lawfully used as a place for the disposal of the dead shall be opened by any person for the said purpose except in conformity with the provisions of the Punjab Regional and Town Planning and Development Act, 1995 (Punjab Act 11 of 1995), and without the written permission of the Chief Officer of the Municipality who, with the approval of the Municipality, may grant or withhold such permission.