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[Cites 0, Cited by 0] [Section 369(1)] [Section 369] [Entire Act]

State of Jharkhand - Subsection

Section 369(1)(m) in Jharkhand Municipal Act, 2011

(m)exhume without the permission of the Municipal Commissioner or the Executive Officer, anybody from any place for the disposal of the dead except under the provisions of the Code of Criminal Procedure, 1973, (Act 2 of 1974) or any other law for the time being in force.