(1)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may by public notice order any burial or burning ground, whether registered under Section 317 or provided under Section 319, which is in its opinion dangerous or likely to be dangerous to the health of persons living in the neighbourhood, or to be offensive to such persons to be closed from a date to be specified in the notice, and shall in such case, if no suitable place of burning exists at a reasonable distance, provided a fitting place for the purpose.
