(1) No place which has not been used as a burning or burial ground before the commencement of this Act shall be so used without the permission in writing of the Chairperson. (2) Such permission may be granted subject to any conditions which the Chairperson may think fit to impose for the purpose of preventing any annoyance to, or danger to the health of, any person residing in the neighbourhoodOpen in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.