Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 2 in Hyderabad City Coroner's Act, 1330 Fasli 2. Appointment of Coroner. - The Government may, for the purpose of an inquest into the cause of any death in the City of Hyderabad, appoint an officer to be called the Coroner.
