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[Cites 0, Cited by 0] [Section 358(7)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(7)(b) in The Chhattisgarh Municipalities Act, 1961

(b)controlling and regulating the use and management of burial and burning grounds and fixing the fees to be charged where such grounds have been provided by the Council and prescribing or prohibiting routes for the removal of corpses to burial or burning grounds;