(1)If, at any time after personal inspection, the Chief Officer of a Municipality is of the opinion that any place formerly used for the disposal of the dead, which has been closed under the provisions of the Chapter or under any other law for the time being in force, has by lapse of time become no longer injurious to health and may without inconvenience or risk or danger, be again used for the said purpose, he may submit his opinion as aforesaid with the reasons therefor to the Municipality.
