Section 463 in The Calcutta Municipal Corporation Act, 1980
463. Provision for and registration of new places for disposal of the dead. -
(1)If any existing place for the disposal of the dead at any time appears to be insufficient, the Municipal Commissioner shall, with the sanction of the Mayor-in-Council provide other fit and convenient place for the said purpose, either within or outside Calcutta, and shall cause the same to be registered under the provisions of this Chapter.(2)All the provisions of this Act or the rules or the regulations made thereunder shall apply to any place provided under sub-section (1) outside Calcutta and vesting in the Corporation as if such place were situated within Calcutta.
