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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Tamilnadu - Subsection

Section 242(2)(xxxi) in Tamil Nadu Panchayats Act, 1994

(xxxi)as to the provision of burial and burning grounds, the licensing of private burial and burning grounds, the regulation of the use of all grounds so provided or licensed, the closing of any such grounds, and the prohibition of the disposal of corpses except in such grounds or other permitted places;