5A. [ Doubt or dispute whether person claiming body is near relative to be referred to Coroner or Executive Magistrate and body to be preserved pending decision. [Section 5-A was inserted, Bombay 44 of 1959, Section 6.]
(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.]
