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 137(3)] [Section 137] [Entire Act] State of Madhya Pradesh - Subsection Section 137(3)(b) in The M.P. Public Health Act, 1949 (b)Private burial places or grounds may be expected from the notice, subject to such condition as the local authority may impose in this behalf :