Section 5(1) in Goa, Daman and Diu - West Bengal Prevention of Defacement of Property Act, 1976
(1)If any doubt or dispute arises as to whether a person claiming the body of a deceased person under section 4 is a near relative of the deceased or not the matter shall be referred to the Executive Magistrate or such officer as may be appointed in this behalf by the Government and his decision shall be final and conclusive.
