Section 220(1) in The Gujarat Municipalities Act, 1963
(1)Where the municipality is of opinion that any place used for the disposal of the dead should cease to be so used by reason of its being surrounded by an area developed into a busy locality or being in the vicinity of some source of water supply or there being any religious or communal controversies or is in such a state as to be, or to be likely to become, injurious to health it may submit its opinion with the reasons therefore to the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.] and the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.] thereupon, after such further inquiry, if any, as he shall deem fit to cause to be made by notification direct that such place shall cease to be so used from such date as may be specified in that behalf in the said notification.
