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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86] [Entire Act] State of Andhra Pradesh - Subsection Section 86(1) in Andhra Pradesh Panchayat Raj Act, 1994 (1)No new place for the disposal of the dead whether private or public, shall be opened, formed, constructed or used, unless a licence is obtained from the Gram Panchayat on application.
