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[Cites 0, Cited by 0] [Section 416] [Entire Act]

State of Uttar Pradesh - Subsection

Section 416(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)Upon receipt of such opinion the State Government, after such further enquiry as it deems fit to make, may, by notification in the Official Gazette, direct that such place be re-opened for the disposal of the dead.