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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Himachal Pradesh - Subsection

Section 111(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)Private burial places in such burial grounds may be exempted from the notice, subject to such conditions as the municipality may impose in this behalf:Provided that the limits of such burial places are, sufficiently defined, and that they shall only be used for the burial of the members of the family of the owners thereof.