Section 324(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(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 section 323 or under any other law or authority, has by lapse of time become no longer injurious to health, and may without inconvenience or risk of danger be again used for the said purpose, he may submit his said opinion, with the reasons therefor, to the Corporation, which shall forward the same with its opinion for the consideration of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government.
