Section 267(1) in The City of Nagpur Corporation Act, 1948
(1)If after personal inspection the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] is at any time of opinion that any place used for the disposal of the dead is or is likely to become injurious to public health, he may submit his considered opinion with the reasons therefor [to the Corporation] [These words were substituted for the words 'to the Mayor-in-Council and the Mayor-in-Council shall forward the same with its opinion to the Corporation for its consideration' by Maharashtra 26 of 1999, Section 62.] and the Corporation shall forward the same with its opinion, for the consideration of the State Government.
