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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Telangana - Subsection

Section 83(1) in Telangana Panchayat Raj Act, 2018

(1)No person shall bury, burn or otherwise dispose of or cause or suffer to be buried, burnt or otherwise disposed of any corpse in any place within two hundred meters of a dwelling place or any source of drinking water supply other than a place registered, licensed, provided as aforesaid.