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 1] [Entire Act] Union of India - Section Section 154 in The Cantonments Act, 2006 154. Removal of corpses .-The Board may, by public notice, prescribe routes in the cantonment by which alone corpses may be removed to burial or burning grounds.Prevention of infectious, contagious or communicable diseases
