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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(5) in Tamil Nadu Panchayats Building Rules, 1997

(5)Separate provision shall be made in every development site specifically reserved for temple, church, mosque and other religious institutions as may be necessary:Provision shall be made for burial of the dead or their cremation at suitable locations away from the residential and other development and no burial or burning shall be permissible within 90 metres of the development.