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 418] [Entire Act] State of Uttar Pradesh - Subsection Section 418(i) in Uttar Pradesh Municipal Corporation Act, 1959 (i)without the written permission of the Municipal Commissioner re-open for the internment of a corpse or of any part of a corpse, a grave or vault already occupied;
