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[Cites 0, Cited by 0] [Section 433(25)] [Section 433] [Entire Act]

State of Tamilnadu - Subsection

Section 433(25)(e) in The Madurai City Municipal Corporation Act, 1971

(e)for the period within which corpses must be conveyed to a burial or burning ground, and the mode of conveyance of corpses through public places;