Section 4 in Hyderabad City Coroner's Act, 1330 Fasli
4. Coroner shall inquire into cause of death.
- When the Coroner has sufficient reason to believe that any death in the City of Hyderabad, has occurred by accident, homicide, suicide or by any unknown sudden means or that any prisoner or detenue has died in jail or that the corpse is actually lying in any place within the limits of the City of Hyderabad, he shall proceed to such place and make an inquest into the cause of death.
