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State of Telangana - Section

Section 582 in Greater Hyderabad Municipal Corporation Act, 1955

582. Preparation of register books of deaths and mortality returns, etc.

(1)The information concerning deaths received by every officer appointed under section 579 be entered by him in a register-sheet, which shall contain the particulars specified in Schedule R and shall be forwarded, at such intervals as shall be determined by the Commissioner, through the registrar of the ward, to the Chief Municipal Office.
(2)From the said register-sheets and from the certificates furnished to him under section 581 the Commissioner shall cause the register-books of deaths to be prepared and shall have prepared and published such tabular returns and statements as shall appear to him to be useful for sanitary or other purposes.