Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 579] [Entire Act]

State of Telangana - Subsection

Section 579(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)For every place for the disposal of the dead registered in the register kept under section 566 a municipal officer shall be appointed, whose duty it shall be to receive information of the particulars required to be registered concerning the death of every person whose corpse is disposed of at such place.