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[Cites 0, Cited by 0] [Section 570] [Entire Act]

State of Telangana - Subsection

Section 570(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)Upon receipt of such opinion, the Government after such further enquiry, if any, as it shall deem fit to cause to be made, may by notification published as provided in section 569 direct that such place be reopened for the disposal of the dead. Every order so made shall be noted in the register kept under section 566.