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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Andhra Pradesh - Subsection

Section 91(3) in Andhra Pradesh Panchayat Raj Act, 1994

(3)No person shall, in contravention of any notice under this Section and after the expiration of the period specified in such notice, bury, burn or otherwise dispose of, or cause or permit to be buried, burnt or otherwise disposed of, any corpse at such place.