Section 285(2) in The U.P. Municipalities Act, 1916
(2)Private burial places in such burial grounds may be excepted from the notice, subject to such conditions as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] 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 or members of the family of the owners thereof.
