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[Cites 0, Cited by 0] [Section 280] [Entire Act]

State of Tamilnadu - Subsection

Section 280(1) in Tamil Nadu District Municipalities Act, 1920

(1)The council may, and shall if no sufficient provision exists, provide at the cost of the municipal fund places to be used as burial or burning grounds or crematoria, either within or without the limits of the municipality, and may charge rents and fees for the use thereof.