Section 439(2) in The Mumbai Municipal Corporation Act, 1888
(2)Upon receipt of such opinion, the [ [State] [The word 'it' was substituted for the word 'he' by the Adaptation of Indian Laws Order in Council.] Government] after such further inquiry, if any, as [it] [The word 'it' was substituted for the word 'he' by the Adaptation of Indian Laws Order in Council.] shall deem fit to cause to be made, may by notification published as aforesaid that such place be reopened for the disposal of the dead. Every order so made shall be noted in the register kept under section 435.
