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[Cites 0, Cited by 0] [Section 284] [Entire Act]

State of Tamilnadu - Subsection

Section 284(c) in Tamil Nadu District Municipalities Act, 1920

(c)without the sanction in writing of the [executive authority] [These words were substituted for the word 'chairman' by Madras Act XV of 1933.], or an order in writing of a magistrate, re-open a grave already occupied; or