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[Cites 0, Cited by 0] [Section 415(1)] [Section 415] [Entire Act]

State of Uttar Pradesh - Subsection

Section 415(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)that any place of public worship is or is likely to become injurious to health by reason of the state of the vaults or graves within the walls of or underneath the same, or in any churchyard or burial ground adjacent thereto, or