(1)The Municipality may, by public notice, order and, if so directed by the Government, shall within one month of the notification of such direction, be deemed to have ordered, any burning or burial ground situated within the Municipality or within one mile thereof, which is certified by the Municipal Health Officer to be dangerous to the health of persons living in the neighbourhood to be closed, from a date to be specified in the public notice, and shall in such case, if no suitable place for burning or burial exists within a reasonable distance, provide a fitting place for the purpose.
