Section 7(a) in Telangana Registrar General of Births, Deaths and Marriages Act, 1953
(a)The provisions of sub-section (2) of section 2 shall have effect as though it required that the certified copies of all entries of births and deaths referred to in that sub-section shall be sent by the prescribed officer at prescribed intervals from the Office of the Registrar General of Births and Deaths to the Office of the Registrar General of Births, Deaths and Marriages;
