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 137] [Entire Act] State of Madhya Pradesh - Subsection Section 137(1) in The M.P. Public Health Act, 1949 (1)A local authority may, and if so required by the Government, shall by public notice provide suitable burial and burning grounds and places for the disposal of bodies of dead animals.
