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[Cites 0, Cited by 0] [Section 289(1)] [Section 289] [Entire Act]

State of Madhya Pradesh - Subsection

Section 289(1)(d) in The M.P. Municipal Corporation Act, 1956

(d)exhume any body from any place for the disposal of the dead, except under the provisions of Section 176 of the Code of Criminal Procedure, 1898, or of any other enactment for the time being in force.