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 285] [Entire Act] State of Uttar Pradesh - Subsection Section 285(3) in The U.P. Municipalities Act, 1916 (3)No burial or burning ground, whether public or private, shall be made of formed without the permission in writing of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
