Section 288(1) in The M.P. Municipal Corporation Act, 1956
(1)If, after personal inspection, the Commissioner is of the opinion that any place formerly used for the disposal of the dead which has been closed under the provisions of this Act has by lapse of lime, become no longer injurious to health and may without risk or danger be again used for the said purpose, he may submit his opinion with the reasons therefor to the Corporation, which shall forward the same, with its opinion for the consideration of the Government.
