Section 324(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)Upon receipt of such opinion, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government after such further inquiry if any, as it shall deem fit to cause to be made, may, by notification published as provided in section 323, direct that such place be reopened for the disposal of the dead Every order so made shall be noted in the register kept under section 320.
