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[Cites 0, Cited by 0] [Section 287] [Entire Act]

State of Chattisgarh - Subsection

Section 287(4) in The Chhattisgarh Municipal Corporation Act, 1956

(4)Private space set apart from burial may be exempted from any such direction subject to such conditions as the Commissioner may impose in this behalf, provided that the limits of such space are sufficiently defined and that it shall only be used for the burial of members of the family of the owners thereof.