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State of Andhra Pradesh - Section

Section 89 in Andhra Pradesh Panchayat Raj Act, 1994

89. Prohibition against burying or burning in unauthorised places.

- No person shall bury, burn or otherwise dispose of or cause of suffer to be buried, burnt or otherwise disposed or any corpse in any place within two hundred metres of a dwelling place or any source of drinking water supply other than a place registered, licensed or provided as aforesaid.