Section 323 in Chennai City Municipal Corporation Act, 1919
323. Prohibition against making of vault or grave in place of worship.
- No person shall make a vault or grave or cause any corpse to be buried within the walls of or underneath any place of public worship:Provided that in the case of an existing vault, the commissioner may, subject to the general or special orders of the [State Government] [The words 'Provincial Government were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], authorize the burial in such vault of near relatives of the family to whom it belongs.
