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[Cites 0, Cited by 0] [Section 298] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 298(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)No place which has not been used as a burning or burial ground, cremation ground or electric crematorium before the commencement of this Act, shall be so used without the permission in writing of the Commissioner.