Section 3 in The Kerala Right To Burial Of Corpse In Christian (MALANKARA ORTHODOX-JACOBITE) Cemetaries Act, 2020.
3. Right to burial of corpse.—
(1)All members of the families belonging to a parish shall have the right to be buried in the cemetery where their ancestors were buried.(2)The relatives of the deceased member of a parish may forego funeral services in church or its cemetery or opt for funeral services at any other premises by a priest of their choice.Explanation.—For the purpose of this section member of a family belonging to a parish includes descendants of all persons who have been buried in that cemetery but shall not include those who This is a digitally signed Gazette. have left the faith of Orthodox-Jacobite Church and have embraced other denominations of Christian Church or other religions.
