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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Telangana - Subsection

Section 90(1) in Telangana District Boards Act, 1955

(1)Every owner or person having the control of any place used at the date of the coming into operation of this Act as a place for burying, cremating or otherwise disposing of the dead shall, if such place be not already registered apply to the Board to have such place registered.