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[Cites 0, Cited by 0] [Section 252] [Entire Act]

State of Meghalaya - Subsection

Section 252(3) in Meghalaya Municipal Act, 1973

(3)Should any person without the permission of the Board, bury or burn or cause, or permit, to be buried or burnt, any corpse at any place which is not a burial or burning ground or in any burial or burning ground made or formed contrary to the provisions of this section, or after the date fixed thereunder for closing the same, shall be punishable with fine which may extend to fifty rupees.