Section 1 in The Bengal Births And Deaths Registration Act, 1873
1. Power to direct registration of births and deaths and define area. -
The [State Government] [Words substituted by the Government India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may at any time, by a notification published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], direct that all births and deaths, or all births, or all deaths, occurring within the limits of any area after a certain date to be named in such notification shall be registered, and for that purpose may define the limits of such area.From and after such date this Act shall apply to the whole of the area so defined.
