Section 10 in Hyderabad City Coroner's Act, 1330 Fasli
10. Matters to be specified in inquisition.
- The following matters shall be specified in the inquisition :-(1)the place and time at which the inquiry is held;(2)who the deceased was; his age, nationality and occupation; but if the deceased's name cannot be ascertained his appearance and features shall be specified;(3)the names and addresses of the Panchs;(4)the cause of death as determined;(5)the deceased's heirs or friends who may be present at the spot or in its vicinity with their names and addresses.
