(2)The Board may, by public notice, order any burial or burning ground situated within municipal limits or any municipal burial or burning ground outside such limits which is certified by the Civil Surgeon or Health Officer to be dangerous to the health of persons living in the neighourhood, to be close, from a date to be specified in the notice, and shall, in such a case if no suitable place for burial or burning exist within a reasonable distance, provide a fitting place for the purpose.
