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State of Tripura - Section

Section 249 in Tripura Municipal Act, 1994

249. Disposal of infectious corpses.

- Where any person dies from any dangerous disease, the Municipality may, by notice in writing-
(a)require any person having charge of the corpse to carry the same to mortuary for being disposed of in accordance with law: or
(b)prohibit the removal of the corpse from the place where death occurred, except for the purpose of being burnt or buried or being carried to a mortuary.