Section 302 in Andhra Pradesh Municipalities Act, 1965
302. Provision of burial and burning grounds and crematoria within or outside municipality.
(1)The council shall provide, free of charge, places to be used as burial or burning grounds or crematoria either within or outside the limits of the municipality.(2)If the council provides any such place outside the limits of the municipality, all the provisions of this Act and all bye-laws framed under this Act for the management of such places within the municipality, shall apply to such place.
