Section 6 in Hyderabad City Coroner's Act, 1330 Fasli
6. Coroner and Panchs to make inquiry.
- When the Coroner receives information of any death referred to in section 4, he shall without undue delay, summon 3 or 5 or 7 Panchs of the vicinity for the purpose of inquiring as to when and how the death of the person occurred and what were the causes therefor.
