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[Cites 0, Cited by 0] [Section 159] [Entire Act]

Union of India - Subsection

Section 159(4) in The Manipur Municipalities Act,1994.

(4)Private burial places may be exempted from the order subject to such conditions as the municipality may impose in this behalf:Provided that the limits of such burial places are sufficiently defined and that they shall only be used for the burial of members of the family of the owners thereof.