5A. Doubt or dispute whether person claiming body is near relative to be referred to transport of Executive Magistrate and body to be preserved pending decision. —
(1)If any doubt or dispute arises as to whether a person claiming the body of a deceased person under section 5 is a near relative of the deceased or not, the matter shall be referred to the Executive Magistrate or such officer as may be appointed in this behalf by the State Government and his decision shall be final and conclusive.(2)Pending such decision, the authorised officer shall take all reasonable care and steps to preserve the body of the deceased person from decay.
