Tamil Nadu Prohibition of Ritual and Practice of Burying Alive of a Person Act, 2002

[Act No. 44 of 2002] An Act to prohibit the ritual and practice of burying alive of a person in the State of Tamil Nadu. Whereas the act of burying alive of a person in the place of worship or in its precincts in the State of Tamil Nadu endangers the human life and personal safety of others; And Whereas it is expedient to prohibit such act of burying alive of a person; PREAMBLE BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-third Year of the Republic of India as follows:-

Act number

Act 44 of 2002

Year

2002

Enacted on

15-11-2002

In force from

15 November 2002

Jurisdiction

Tamil Nadu State Act

Subjects

Criminal Law, Human Rights

Read the full text of Tamil Nadu Prohibition of Ritual and Practice of Burying Alive of a Person Act, 2002 section by section on LawLens.

Official source: India Code