Section 433(25) in The Madurai City Municipal Corporation Act, 1971
(25)(a)for the regulation of burial and burning grounds and other places for the disposal of corpses;(b)for the levy of fees for the use of such burial and burning grounds, and crematoria as are maintained by the corporation;(c)for the verification of deaths and causes of deaths;(d)for the period of which corposes must be kept for inspection;(e)for the period within which corpses must be conveyed to a burial or burning ground, and the mode of conveyance of corpses through public places;
