Section 255 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
255. Certificate for disposal of the dead.
- No person, in charge of any place for the disposal of the dead, shall permit the disposal of any dead body at such place except on the production of a certificate signed by a registered medical practitioner specifying the date, time and cause of death or a no objection certificate signed by the Chief Officer or a Councilor residing in the locality.
