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State of Nagaland - Section

Section 425 in Nagaland Municipal Act, 2001

425. Disposal of infectious corpses.

- Where any person has died from any dangerous disease in any municipal area, the Chief Officer of the Municipality may, by notice in writing, -
(a)Require any person having charge of the corpse to convey the same to mortuary and thereafter to be disposed of in accordance with law; or
(b)Prohibit the removal of corpses from the place where death occurred except for the purpose of being burnt or buried or being conveyed to a mortuary.