Section 106CA(1) in Uttarakhand Panchayati Raj Act, 2016
(1)The Zila Panchayat may, by public notice order a burial or burning ground which is certified by the civil surgeon or Health officer to be dangerous, or likely to be dangerous, to the health of persons living in the neighborhood to be closed from a date to be specified in the notice and shall in such case and if no suitable place for burial or burning exists within a reasonable distance shall provide a fit place for the said purpose.
