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[Cites 0, Cited by 0] [Section 397(1)] [Section 397] [Entire Act]

State of Karnataka - Subsection

Section 397(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)that any burial ground is overcrowded with graves, and if in the case of a public or burning ground or other place as aforesaid another convenient place duly authorised for the disposal of the dead exists or has been provided for the persons who would ordinarily make use of such place,