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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Karnataka - Subsection

Section 93(1) in Karnataka Panchayat Raj Act, 1993

(1)No new place for the disposal of the dead whether private or public, shall be opened, formed constructed or used in a panchayat area unless after an application for the purpose is made and a licence is obtained from, the Grama Panchayat.