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

State of Meghalaya - Subsection

Section 252(4) in Meghalaya Municipal Act, 1973

(4)Private burial places in such burial grounds may be exempted from the notice, subjects to such conditions as the Board may impose in this behalf:Provided that the limits of such burial places are sufficiently defined and that they shall only be used for the burial of members of the family of the owner thereof.