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State of Bihar - Section

Section 135 in Bihar Chaukidari Manual

135.

District Magistrate may invest the President or selected members of a panchayat with powers to enquire into the circumstances of unnatural deaths in which there is no suspicion of suicide or foul play in all cases of unnatural death the President or any other member so empowered shall set a guard over the body, and in cases in which there is no suspicion of suicide or foul play, the President or the member may enquire into the circumstances of the death and give permission to the relatives to dispose of the body. The result of such enquiry shall be forthwith reported to the police-station, the report being signed by two relatives of the deceased in token of its correctness.The President or any member shall make no enquiry in any case in which there is suspicion of suicide or foul play.