471. Provisions for new places for disposal of the dead.
(1)If any existing place for the disposal of the dead within the municipal area at any time appears to be insufficient, the Municipality shall, subject to the provisions of the Punjab Regional and Town Planning and Development Act, 1995 (Punjab Act 11 of 1995), provide other proper and convenient place for the said purpose either within or outside the municipal area of the Municipality.(2)All the provisions of this Act or the rules or the regulations made thereunder, shall apply to any place provided under sub-section (1) outside the municipal area and vesting in the Municipality as if such place were situated within the municipal area of the Municipality.
