Section 282 in Tamil Nadu District Municipalities Act, 1920
282. Report of burials and burnings.
- The person having control of a place for disposing of the dead shall give information of every burial, burning or other disposal of a corpse at such place to any person appointed by the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] in that behalf.
