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[Cites 0, Cited by 0] [Section 324(1)] [Section 324] [Entire Act]

State of Tamilnadu - Subsection

Section 324(1)(b) in Chennai City Municipal Corporation Act, 1919

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