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 468] [Entire Act] State of West Bengal - Subsection Section 468(h) in Kolkata Municipal Corporation Act, 1980 (h)build or dig, cause to be built or dug, grave or vault in any burial ground in any line not marked out for this purpose by or under the order of the Municipal Commissioner;
