(1)The Municipality, may, by public notice, order and if so directed by the Government, shall within one month of the notification of such direction, the deemed to have ordered, any burning or burial ground situated within the Municipality or within one mile thereof, which is certified by the Municipality Health Officer to be dangerous to the health of persons living in the neighbourhood to be closed, from a date to be specified in the public notice, and shall in such case, if not suitable place for burning or burial exists within a reasonable distance, provide a fitting place for the purpose.
