Section 11 in The Births, Deaths And Marriages Registration Act, 1886
11. Persons whose births and deaths are registrable
.-(1) The persons whose births and deaths shall, in the first instance, be registrable under this Chapter are the following, namely:-(a)in [the territories to which this Act extends] the members of every race, sect or tribe to which the [Indian Succession Act, 1865 (10 of 1865)] [Now see the Indian Succession Act, 1925 (39 of 1925), Section 3. ], applies, and in respect of which an order under section 332 of that Act is not for the time being in force, and all persons professing the Christian religion;[* * *] [Clause (b) repealed by A.O. 1950. ](2)But the State Government, by notification in the Official Gazette, may [* * *] [The words "with the previous approval of the G.G. in C." omitted by Act 38 of 1920, Section 2 and Sch. I. ] extend the operation of this Chapter to any other class of persons either generally or in any local area.B.-Registration establishment
