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] [Entire Act] Union of India - Section Section 149 in Cantonments Act, 1924 149. Removal of corpses.- A [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may, by public notice, prescribe routes in the cantonment by which alone corpses may be removed to burial or burning grounds.Prevention Of Infectious Or Contagious Diseases
