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[Cites 0, Cited by 0] [Section 412] [Entire Act]

State of Uttar Pradesh - Subsection

Section 412(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)Every owner or person having the control of any place already used for burying, burning or otherwise disposing of the dead, shall apply to the Municipal Commissioner within a period of six months from the appointed day to register the same and the Municipal Commissioner shall cause the same to be registered.