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 0] [Section 290] [Entire Act] State of Madhya Pradesh - Subsection Section 290(1) in The M.P. Municipal Corporation Act, 1956 (1)The Commissioner may, by public notice, prescribe routes for the removal of corpses to burial or burning places.
