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[Cites 0, Cited by 0] [Section 106CA] [Entire Act]

State of Uttarakhand - Subsection

Section 106CA(2) in Uttarakhand Panchayati Raj Act, 2016

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