Section 154 — Removal of corpses.
The Cantonments Act, 2006
The Board may, by public notice, prescribe routes in the cantonment by which alone corpses may be removed to burial or burning grounds.Open in Lexace · Ask the AI about this section
The Board may, by public notice, prescribe routes in the cantonment by which alone corpses may be removed to burial or burning grounds.Open in Lexace · Ask the AI about this section