Section 438(2) in The Mumbai Municipal Corporation Act, 1888
(2)Upon receipt of such opinions, the [ [State] [The words 'Provincial Government' were substituted for the words 'Government in Council' by the Adaptation of Indian Laws Order in Council.] Government], after such further inquiry, if any, as [it] [The word 'it' was substituted for the word 'he' by the Adaptation of Indian Laws Order in Council.] shall deem fit to cause to be made, may, by notification published in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] and in the local newspapers, direct that such place of public worship or other place for the disposal of the dead be no longer used for the disposal of the dead. Every order so made shall be noted in the register kept under section 435.
