Section 267 in The City of Nagpur Corporation Act, 1948
267. Power of State Government to direct the closing of any place for the disposal of the dead.
(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.(2)Upon receipt of such an opinion the State Government, after such further enquiry as it deems fit to make, may, by notification published in the Gazette and in such newspaper as it may deem necessary, direct that such place shall no longer be used for the disposal of the dead.(3)On the expiration of three months from the date of any such notification, the place to which it relates shall no longer be used for the disposal of the dead.(4)Private space set apart for burial may be exempted from any such direction subject to such conditions as the Commissioner may impose in this behalf, provided that the limits of such space are sufficiently defined and that it shall only be used for the burial of members of the family of the owners thereof.
