Section 261 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
261. Intimation regarding name of child.
- When the birth of any child has been registered and -(a)the name, if any, by which it was registered is altered; or(b)if it is registered without a name, a name is given to it.the parent or guardian of such child, or any other person causing such name to be altered or given, may within twelve months next after the registration of birth, intimate to the Registrar the name of the altered name and the Registrar upon receipt of such intimation, shall, without any erasure of the original entry, forthwith enter in the register, the name of the altered name, as the case may be, of the child.
