(2)When notice is issued ordering the closing of any burial ground under Sub-section (1), private burial places in such burial grounds may be excepted from the notice, subject to such conditions as the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may impose in this behalf :Provided that the limits of such burial places are defined, and that they shall only be used for the burial of members of the family of the owners thereof.
