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 1] [Entire Act] State of Telangana - Section Section 81 in Telangana Panchayat Raj Act, 2018 81. Provision of cremation and burial grounds. - A Gram Panchayat may, if no sufficient provision exists, provide at the cost of the Gram Panchayat Fund, places to be used as burial or burning grounds or crematoria, and may charge rents and fees for the use thereof.
