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State of Andhra Pradesh - Section

Section 307 in Andhra Pradesh Municipalities Act, 1965

307. Grave digger's licence.

- No person shall discharge the office of a grave digger or other attendant at a public place for the disposal of the dead, other than a place provided by the Government, unless he has been licensed in that behalf by the municipal health officer. Such licence may be withdrawn or cancelled at the discretion of the council.