Section 4(1) in Arunachal Pradesh Anatomy Act, 2017
(1)If a person dies in hospitals, or orphanges, senior citizens, homes, ashrams, Jails or public places and his body is not claimed by any person interested within the prescribed time as may be laid down, the authority in-charge of the hospital or prison or police officer shall, with the least practicable delay report the fact to the authorized officer and the said officer shall take possession of the unclaimed body and except in the case of referred to in sub-section (3), hand it over to the authority in-charge of the an approved institution, if it is required by that authority, for the purpose of conducting anatomical examination and dissection or other similar purpose.
