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Karnataka High Court Directs State Government to Provide Burial Ground in Every Village - (28 Aug 2019)

CIVIL

Karnataka High Court has directed the State Government to provide burial grounds to all villages and towns which do not have one within a period of six months. The State had earlier admitted in the Court that a total of 6053 villages and 272 towns do not have burial grounds.

Tags : KARNATAKA HIGH COURT   BURIAL GROUND  

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