Section 323(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)If, from information furnished by competent persons and after personal inspection, the Commissioner shall at any time be of opinion,-(a)that any place of public worship is or is likely to become injurious to health by reason of the state of the vaults or graves within the walls of or underneath the same, or in any church-yard or burial ground adjacent thereto, or(b)that any other place used for the disposal of the dead is in such a state as to be or to be likely to become injurious to health or is otherwise no longer suitable for such use, he may submit his said opinion, with the reasons therefor, to the Corporation, which shall forward the same, with its opinion, for the consideration of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950] Government.
