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[Cites 0, Cited by 0] [Section 451] [Entire Act]

State of West Bengal - Subsection

Section 451(2) in The Calcutta Municipal Corporation Act, 1980

(2)The Municipal Commissioner shall, for the purposes of this Chapter, appoint such number of persons to be Registrars of births and deaths as he deems necessary and define the respective areas with shall be under the charge of such Registrars.