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 252] [Entire Act] State of Meghalaya - Subsection Section 252(5) in Meghalaya Municipal Act, 1973 (5)No private burial or burning ground shall be made or formed within the municipality after the commencement of this Act, without the permission in writing of the Board.
