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Union of India - Section

Section 11 in The Coroners Act, 1871

11. Power to order body to be disinterred.-

A Coroner may order a body to be disinterred within a reasonable time after the death of the deceased person either for the purpose of taking an original inquisition where none has been taken, or a further inquisition where the Coroner considers it necessary or desirable in the interests of justice to take a further inquisition.