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[Cites 0, Cited by 0] [Section 415(1)] [Section 415] [Entire Act]

State of Uttar Pradesh - Subsection

Section 415(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)that any other place used for the disposal of the dead is or is likely to become injurious to public health, he may submit his considered opinion with the reasons therefor to the Corporation, and the Corporation shall forward the same with its opinion, for the consideration of the State Government.