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[Cites 0, Cited by 0] [Section 171(1)] [Section 171] [Entire Act]

State of Haryana - Subsection

Section 171(1)(a) in The Haryana Municipal Act, 1973

(a)convey the carcass to a place, if any, fixed by the committee under Section 152 for the disposal of the dead bodies of animals or to any place at least one mile beyond the limits of the municipality; or