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[Cites 0, Cited by 0] [Section 203(1)] [Section 203] [Entire Act]

State of Odisha - Subsection

Section 203(1)(ii) in The Orissa Municipal Corporation Act, 2003

(ii)any land or building exclusively used for the purpose of public burial or as cremation ground; or any other place used for the disposal of the dead duly registered under this Act; or