Section 439 in The Mumbai Municipal Corporation Act, 1888
439. [State] [The word State was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may sanction the reopening of places which have been closed for the disposal of the 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 the last preceding section or under any other law or authority, has by lapse of time become no longer injurious to health, and may without risk of danger be again used for the said purpose, he may submit his said opinion, with the reasons therefor, to the corporation, he shall forward the same, with their opinion, for the consideration of the [ [State] [The words 'Provincial Government' were substituted for the words 'Government in Council' by the Adaptation of Indian Laws Order in Council.] Government].(2)Upon receipt of such opinion, the [ [State] [The word 'it' was substituted for the word 'he' by the Adaptation of Indian Laws Order in Council.] Government] after such further inquiry, if any, as [it] [The word 'it' was substituted for the word 'he' by the Adaptation of Indian Laws Order in Council.] shall deem fit to cause to be made, may by notification published as aforesaid that such place be reopened for the disposal of the dead. Every order so made shall be noted in the register kept under section 435.
