Section 320 in Chennai City Municipal Corporation Act, 1919
320. Provision of burial and burning grounds and crematoria within or without the city by the corporation.
(1)Tire council may, and shall if no sufficient provision exists, provide places to be used as burial or burning grounds or crematoria either within or [with the sanction of the [(State Government)] [Inserted by section 159(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] without the limits of the city and may' [charge and levy rents and fees] [Substituted for the words 'charge rents and fees' by section 159(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] for the use thereof.(2)If the corporation provide any such place without the limits of the city, all the provisions of this Act and all by-laws framed under this Act for the management of such places within the city shall apply to such place and all offences against such provisions or by-laws shall be cognizable by the presidency magistrates as if such place were within municipal limits.
