Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 349(22)] [Section 349] [Entire Act]

State of Tamilnadu - Subsection

Section 349(22)(e) in Chennai City Municipal Corporation Act, 1919

(e)for the period within which corpses must be conveyed to a burial or burning ground and the mode of conveyance of corpses through public places;