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

State of Uttarakhand - Subsection

Section 106CA(4) in Uttarakhand Panchayati Raj Act, 2016

(4)No person shall, except with the permission of the Zila Panchayat in writing, bury or burn or cause to be buried or burnt, a corpse in a burial or burning ground closed under sub-section (1) or made or formed in contravention of the provisions of sub-section (3).