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[Cites 0, Cited by 0] [Section 569(1)] [Section 569] [Entire Act]

State of Telangana - Subsection

Section 569(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)that any other place used for the disposal of the dead is in such a state as to be or to be likely to become injurious to health or is otherwise no longer suitable for such use, he may submit his said opinion with the reason therefor, to the Corporation, which shall forward the same, with its opinion, for the consideration of the Government.