(1)Where a person under treatment in a hospital whether established by "or vesting in, or maintained by, the [State] [This word was substituted for the word 'Provincial' by the Bombay Adaptation of Laws Order, 1950.] Government or any local authority, dies in such hospital and his body is unclaimed, the authorities in charger of such hospital shall with the least practicable delay report the fact to the authorised officer and such officer shall then hand over the unclaimed body to the authorities in charge of an approved institution [for any therapeutic purpose or] [These words were inserted by Bombay 33 of 1957, Section 8 (c).] for the purpose of conducting anatomical examination and dissection.
