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[Cites 0, Cited by 0] [Section 323(1)] [Section 323] [Entire Act]

State of Gujarat - Subsection

Section 323(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)that any place of public worship is or is likely to become injurious to health by reason of the state of the vaults or graves within the walls of or underneath the same, or in any church-yard or burial ground adjacent thereto, or