30. Cessation of jurisdiction as to treasure trove, wrecks, etc.-
It shall no longer be the duty of the Coroner to inquire whether any person dying by his own act was or was not felo de se, to inquire of treasure trove or wrecks, to seize any fugitive' s goods, to execute process or to exercise as Coroner any jurisdiction not expressly conferred by this Act.Felo de se.- A felo de se shall not forfeit his goods.Deodands.- Deodands are hereby abolished.
