Section 323(2) in The Maharashtra Municipal Corporations Act, 1949
(2)Upon receipt of such opinion, the [State] Government, after such further inquiry, if any, as it shall deem fit to cause to be made, may, by notification published in the Official Gazette and in the local newspapers, direct that such place of public worship or other place for the disposal of the dead be no longer used for the disposal of the dead. Every order so made shall be noted in the register kept under section 320.
