Section 570 in Greater Hyderabad Municipal Corporation Act, 1955
570. Government may sanction reopening of places which have been closed for disposal of dead.
(1)If, after personal inspection, the Commissioner shall at any time be of opinion that any place formerly used for the disposal of the dead, which has been closed under the provisions of section 569 or under any other law or authority, has by lapse of time become no longer injurious to health, and may without inconvenience, or risk of danger be again used for the said purpose, he may submit his said opinion with the reasons therefor to the Corporation, which shall forward the same with its opinion for the consideration of the Government.(2)Upon receipt of such opinion, the Government after such further enquiry, if any, as it shall deem fit to cause to be made, may by notification published as provided in section 569 direct that such place be reopened for the disposal of the dead. Every order so made shall be noted in the register kept under section 566.
