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[Cites 0, Cited by 0] [Section 489(1)] [Section 489] [Entire Act]

State of Kerala - Subsection

Section 489(1)(a) in Kerala Municipality Act, 1994

(a)bury or cause to be buried any corpse or part thereof in a grave, whether dug or constructed of masonry or otherwise, in such manner that the surface of the coffin or the surface of the body where no coffin is used, is not less than two metres deep from the surface of the ground; or,