Section 2(2) in Telangana Registrar General of Births, Deaths and Marriages Act, 1953
(2)Notwithstanding the provisions of any other law for the time being in force true copies certified in the prescribed manner of all entries of births and deaths registered after the commencement of this Act under the Telangana Registration of Births and Deaths Regulation, 1359F.(Regulation II of 1359F). the Greater Hyderabad Municipal Corporation Act, 1955 (II of 1956) or under any law for the time being in force shall be sent by the prescribed officer at prescribed intervals to the said registry office as soon as possible after the entries are made.
