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[Cites 0, Cited by 0] [Section 473] [Entire Act]

State of Punjab - Subsection

Section 473(3) in The Punjab Municipal Act, 1999

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