Section 466 in The Calcutta Municipal Corporation Act, 1980
466. Power to direct reopening of any place closed for the disposal of the dead. -
(1)If, at any time after personal inspection, the Municipal Commissioner is of the opinion that any place formerly used for the disposal of the dead, which has been closed under the provisions of this Chapter or under any other law or authority, has by lapse of time become no longer injurious to health and may without inconvenience or risk of danger be again used for the said purpose, he may submit his opinion as aforesaid with the reasons therefor to the Mayor-in-Council.(2)Upon receipt of such information, the Mayor-in-Council, after such further enquiry, if any, as it shall deem fit to cause to be made, may direct that such place be reopened for the disposal of the dead.
