Section 407(1)(b) in The Coimbatore City Municipal Corporation Act, 1981

[Cites 0, Cited by 0] [Section 407(1)] [Section 407] [Entire Act]

State of Tamilnadu - Subsection

Section 407(1)(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)that any burial ground is overcrowded with graves, and if in the case of public burial or burning ground or other place as aforesaid another convenient place duly authorised for the disposal of the dead exists or has been provided for the persons who would ordinarily make use of such place,

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State of Tamilnadu - Subsection

Section 407(1)(b) in The Coimbatore City Municipal Corporation Act, 1981