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[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

State of Telangana - Subsection

Section 85(1)(b) in Telangana Panchayat Raj Act, 2018

(b)that any burial ground is overcrowded with graves, and if in the case of a public burial or burning ground or other place as aforesaid, another convenient place duly authorized for the disposal of the dead exists or has been provided for the persons who would ordinarily make use of such place it may, with the approval of District Panchayat Officer, give notice that it shall not be lawful after a period of not less than two months to be specified in such notice to bury, burn or otherwise dispose of any corpse at such place.