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[Cites 0, Cited by 0] [Section 397(1)] [Section 397] [Entire Act]

State of Karnataka - Subsection

Section 397(1)(a) in Karnataka Municipal Corporations Act, 1976

(a)that any registered or licensed place for the disposal of the dead or any place provided for such disposal by the Corporation or by the Government is in such a state or situation as to or to be likely to become dangerous to health of persons living in the neighbourhood thereof; or