Section 212A in The Howrah Municipal Corporation Act, 1980
212A. [ Registration of births and deaths. [Sections 212A to 212G inserted by W.B. Act 11 of 1999.]
- Subject to the provisions of the Registration of Births and Deaths Act, 1969, the Corporation shall cause registration of births and deaths taking place within the area of the Corporation, and extracts of information therefrom shall be supplied, on application, in such form of a certificate, and on payment of such fee, as may be determined by regulations.]
