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 258] [Entire Act] State of West Bengal - Subsection Section 258(2) in Siliguri Municipal Corporation Act, 1990 (2)All burial and burning grounds, public or private, shall be registered in the book of the Corporation in such manner as may be determined by regulation.
