Where on unclaimed body is handed over to the authorities in charge of an approved institution under section 5 for the purpose of conducting anatomical examination and dissection, the authorities in charge of such institution shall, after use of the body for the said purpose, arrange to dispose of the body or its remnants in such manner as they deem fit.NotificationsG. N., L. S. G. & P. H. D., No. 5337/33-1, dated 13th June, 1950 (B. G., Part IV-B, p. 1310). - In exercise of the powers conferred by sub-section (4) of section 1 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Bombay is pleased to direct that the provisions of sections 2 to 10 (both inclusive) of the said Act shall come into force in the areas stated below with effect from 1st July, 1950.(1)Greater Bombay (i.e. all the areas under the jurisdiction of the Bombay Municipal Corporation).(2)City of Pune and Pune Cantonment (i.e. all the areas falling within the jurisdiction of the Pune Municipal Corporation and the Pune Cantonment).(3)[ * * * *] [Not printed as it pertains to Gujarat State.](4)Satara (i.e. areas falling within the jurisdiction of the Satara Municipality).(5)Ahmednagar (i.e. the areas falling within the jurisdiction of the Ahmednagar Municipality).(6)[ * * * * [Not printed as it pertains to Gujarat State.](7)* * * *(8)* * * *]Amended by G. N., U. D. and P. H. D., No. STR. 2177/2635-(1443)-PH-10, dated 27th December, 1978 (M. G., 1979, Part IV-B, p. 5).G. N., L. S. G. & P. H. D., No. 5337/33-111, dated 13th June, 1950 (B. G., Part IV-B, p. 1312). - In exercise of the powers conferred by sub-section (2) of section 2 and section 4 of the Bombay. Anatomy Act, 1949 (Bombay XI of 1949), the Government of Bombay is pleased to authorize the officers specified in column 1 of the Schedule appended.
