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[Cites 0, Cited by 0] [Section 569(1)] [Section 569] [Entire Act]

State of Telangana - Subsection

Section 569(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)that any place of public worship, is or is likely to become injurious to health by reason of the state of the vaults or graves within the walls of or underneath the same, or in any churchyard or burial ground adjacent thereto, or,