(1)If any doubt or dispute arises whether person is or is not a person interested for the purposes of Section 4, the matter shall be referred to the District Magistrate or the Sub-divisional Magistrate and the decision of such Magistrate shall be final.Explanation. - In this section, "District Magistrate" or "Sub-Divisional Magistrate" means the District Magistrate of the District or the Sub-divisional Magistrate of the Sub-divisional, as the case may be, in which the person deceased has his ordinarily place of residence.(2)Pending such decision, the body of the deceased person shall be preserved from decay in such manner as may be prescribed.
