- In this Act, unless the context otherwise requires-(a)"Approved institution" means a hospital or a medical college or an allied institution declared by the State Government by notification in the Manipur Gazette to be an approved institution for the purposes of this Act;(b)"Authorised officer" means an officer authorised under Section 3;(c)"Person interested" means a near relative or any other person who is interested in the disposal of the body of the deceased person in accordance with the religious usage or social custom of such deceased.Explanation I. - In this clause, "near relative" means any of the following relatives of the deceased, namely, wife, husband, parent, son, daughter, brother and sister and includes any other person who is related to the deceased-(i)by lineal consanguinity within three degrees or by collateral consanguinity within six degrees,or(ii)by marriage with any of the relatives aforesaid.Explanation II. - "Lineal consanguinity" and "collateral consanguinity" shall, subject to the modification that an adopted person shall be deemed to be a person born to his adopters in lawful wedlock, have the meanings assigned to them in the Indian Succession Act, 1925 (39 of 1925) and degree of relationship shall be computed in the manner laid down in that Act;(d)"prescribed" means prescribed by rules made under this Act;(e)"State Government" means the Government of the State of Manipur;(f)"Unclaimed body" means the body of a person who dies in a hospital, prison or public place which has not been claimed by any person interested within such time as may be prescribed.
