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[Cites 0, Cited by 0] [Section 323(1)] [Section 323] [Entire Act]

State of Gujarat - Subsection

Section 323(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)that any other place used for the disposal of the dead is in such a state as to be or to be likely to become injurious to health or is otherwise no longer suitable for such use, he may submit his said opinion, with the reasons therefor, to the Corporation, which shall forward the same, with its opinion, for the consideration of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950] Government.