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Calcutta HC: Constitutional & Statutory Responsibility of Govt. to Dispose of Dead Bodies - (05 Mar 2021)

CIVIL

Calcutta High Court has directed the West Bengal State Government to take a decision relating to the installation of the electric chulli (electric crematorium) in a particular locality of the State for the utility of the people. The Court has also observed that disposal of dead bodies, in the ultimate situation of such dead bodies not being cared for by the near and dear ones, is the constitutional and statutory responsibility of the Government or the local self-government.

Tags : CALCUTTA HIGH COURT   DISPOSAL OF DEAD BODIES  

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