153. Exemption from operation of sections 150 to 152.
The provisions of sections 150, 151 and 152 shall not apply in the case of any burial ground which is for the time being managed by or on behalf of the Government.
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153. Exemption from operation of sections 150 to 152. The provisions of sections 150, 151 and 152 shall not apply in the case of any burial ground which is for the time being managed by or on behalf of the Government. |
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