4. Doubt or dispute as to unclaimed body to be referred to officer appointed by State Government.
(1)If any doubt or dispute arises whether the body of any deceased person is an unclaimed body, the matter shall be referred to such officer as the State Government may, by notification, appoint for any area in this behalf and the decision of such officer shall be final and conclusive.(2)Pending such decision, the body of the deceased person shall be preserved from decay in such manner as may be prescribed.
