Section 4(2) in Arunachal Pradesh Anatomy Act, 2017
(2)If a person dies in a public place in an area in which he had no permanent place of residence and the body of that person is not claimed by any person interested within the prescribed time, the authorized officer shall take possession of such unclaimed body and except in the case referred to in sub-section (3), hand it over to authority in-charge of an approved institution, if it is required by that authority, for the purpose specific in sub-section (1).
