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[Cites 0, Cited by 2] [Section 254(2)] [Section 254] [Entire Act]

State of Kerala - Subsection

Section 254(2)(i) in Kerala Panchayat Raj Act, 1994

(i)as to the provision of burial and burning grounds, the licensing of private burial and burning grounds, the regulation of the use of all grounds so provided or licensed, the closing of any such grounds and the prohibition of the disposal of corpses except in such grounds or other permitted places;