Section 4(3) in Goa, Daman and Diu - West Bengal Prevention of Defacement of Property Act, 1976
(3)Where a person having no permanent place of residence in the area where his death has taken place/ dies in any public place in such area and his body is unclaimed, the authorised officer shall take possession of the body and shall hand it over to the authorities in charge of an approved institution for the purpose specified in sub-section (1).
