Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Haryana - Subsection Section 16(2) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976 (2)No person shall without the sanction of the Executive Officer or Secretary exhume a dead body or re-open or re-open a grave.
