Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] NCT Delhi - Section Section 392 in The Delhi Municipal Corporation Act, 1957 392. Removal of corpses. - The Commissioner may by public notice prescribe routes by which alone corpses may be removed to burning or burial ground.Disposal of dead animals
